MEVABHAI BHAGVANBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 227 of the Constitution of India to get the custody of muddamal vehicle being Mahindra Bolero Pick-up, registration No.GJ-18-AU-4335, which is seized by police in connection with FIR being C.R.No. 11195018200903 of 2020 registered with Dhanera Police station, District Banaskantha for offences punishable under sections 65(a), 65(e), 116-B, 99, 81and 98(2) etc. of the Gujarat Prohibition Act.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(3.) Heard learned advocate appearing for the petitioner and learned APP appearing for the respondent-State.