RAMCHANDRA GANGARAM AGRE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- Tavera Neo 3 LS Car bearing RTO registration No. GJ-05-JK-7112 in connection with the FIR being CR NO. III- 53 of 2019 registered with Rander Police Station, District - Surat City for the offence punishable under Sections 65(E), 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Rafik Lokhandwala for the petitioner and learned APP Ms. Nisha Thakore on behalf of the Respondent State of Gujarat through video conference.

(3.) Earlier petitioner has filed an application being Criminal Revision Application No. 74 of 2020 before learned 7th Additional Sessions Judge, Rajkot for releasing mudamal but same came to be rejected on 01.09.2020.