RAVIRAJ DANUBHAI MOBH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Daiya, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.

(2.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code with prayer to quash and set aside order dated 27.2.2020 passed by learned Additional Sessions Judge, Banaskantha at Tharad passed in Criminal Revision Application No.6 of 2020 and also to quash order dated 30.1.2020 passed by JMFC, Tharad and to release the muddamal vehicle.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Eicher Mini Luxury Bus bearing No.GJ ?01 CV ?7788, which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.