ISHWAR PREMCHAND RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Patel, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule on behalf of the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under the provisions of the Criminal Procedure Code for releasing the vehicle i.e. CAR - MAHINDRA BOLERO PICKUP-FB 1.5T BS4 - PS bearing registration No.GJ-21-W-4934.