PRATIK VASUDEVBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State.

(2.) The petitioner has preferred this petition seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This application is preferred seeking release of muddamal vehicle being Volkswagan Polo Car having registration No.GJ-01-KL-2678, Chasis No.WVWD11604BT050901 and Engine No.CJL034053 in connection with complaint being (PROHIBITION) C.R. No.5155 of 2018 registered with Nikol Police Station, Ahmedabad.