KESARSINGH OMSINGH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Prayer clause 10(A) shall stand substituted by present draft amendment. To be carried out forthwith.

(2.) RULE. Learned APP Mr.J.K. Shah waives service of Rule for and on behalf of the respondent-State.

(3.) The present petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is filed for the purpose of seeking for the purpose of seeking release of muddamal vehicle being TATA ACE FACELIFT HT BS-IV of TATA MOTORS LTD., bearing registration No.GJ-01-HT-0242, Chasis No. MAT445238JVG42310, Engine No.275IDI07GRY5A0702, in connection with FIR bearing Prohibition CR No.III-41 of 2019 for offences punishable under Sections 65E, 81, 98(2) and 99 of the Gujarat Prohibition Act.