DAYA RAM HARIRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Article 226 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- Toyota Kirloskar Motor Pvt. Ltd, Innova 2.5G bearing RTO registration No. RJ-27-UA-0979 in connection with the FIR being CR No. III- 64 of 2018 registered with Chithoda Police Station, District - Sabarkantha for the offence punishable under Sections 65(A)(E), 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Maulik M. Soni for the petitioner and learned APP Mr. Manan Mehta on behalf of the Respondent State of Gujarat through video conference. Factual Matrix of the case:

(3.) It is the case of the petitioner that the petitioner is the owner of vehicle Toyota Kirloskar Motor Pvt. Ltd, Innova 2.5G bearing RTO registration No. RJ-27-UA-0979. The Chithoda Police Station has seized the vehicle which belongs to the present petitioner. It is also submitted that by virtue of provisions of Section 98 of the Prohibition Act, there is clear embargo for handing over the custody of the vehicle used in the offence pending the trial and if the vehicle is lying at the Police Station for more time, there will be physical damage to it, therefore interference of this Hon'ble Court is required and therefore, this Court may be pleased to allow this application in the interest of justice.