VIREDRASINH SHIVUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has made following substantive reliefs:

(2.) The petitioner has preferred this petition under Article 227 of the Constitution of India to get the custody of muddamal vehicle being Tanker Ashok Leyland Ltd. Model No.3718 bearing registration No.GJ-10-TX-8880, which is seized by police in connection with FIR being Prohi C.R.No.III- 816/2019 registered with Navsari Rural Police Station, District Navsari for offences punishable under sections 65(A)(E), 116(2), 98(2) and 81 etc. of the Gujarat Prohibition Act.

(3.) 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.