(1.) Heard Mr. Y.J.Patel, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.
(2.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.
(3.) Learned advocate for the application submits that upon verifying from the Portal of M-Parivahan, it is found that the vehicle number which is referred to in the FIR of Santro Car, is not proper. As per the said Portal M- Parivvahan, the vehicle number GJ-06-AH-9049 is of Opel Car and is registered in the name of one Kishorebhai of Rajkot whereas GJ-06-AH-9849 which is a Santro Car is registered in the name of present applicant. While referring to the FIR as well as the Registration Certificate placed on record at Annexure "A" page-12, learned advocate for the applicant has submitted that the chassis number and engine number is tallying with the number cited in the Registration Certificate (Annex."A", Page-12) According to the learned advocate for the applicant the Police Authority has committed mistake in mentioning the Registration number of the Santra Car and instead of "8" in the vehicle number "0" is mentioned in the FIR. Considering the chassis number and engine number which tallies with the facts narrated in the Registration Certificate (Annexure "A", Page-12) the application may be allowed and the applicant is also not accused in the case.