(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India for the purpose of seeking following reliefs:-
(2.) The case of the petitioner that vehicle in question bearing Registration No.GJ-06-AV-9276, having Engine No.E613CDEL009997 and Chassis No.MC2K1ERC)EL040169 manufactured by Eicher Motors Limited was detained as a muddamal in connection with a complaint dated 31.8.2019 lodged before Jambughoda Police Station, being C.R. No.I-20 of 2019 for the offences punishable under Sections 323 , 379 , 143 , 147 , 148 , 149 of the Indian Penal Code and accordingly, for release of the said vehicle, an application was submitted before learned JMFC, Jambhughoda under Section 451 of the Criminal Procedure Code, which came to be rejected vide order dated 14.10.2019.
(3.) The petitioner feeling aggrieved and dissatisfied with the said order, preferred Criminal Revision Application before learned Additional District Judge, Panchmahal at Halo, being Criminal Revision Application No.55 of 2019, which also came to be rejected vide order dated 11.12.2019 and it is against these orders, the petitioner has approached this Court by way of the present petition.