VISHNUBHAI CHHNABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J.V. Padhiyar, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through Video ?conferencing.

(2.) In view of the earlier order dated 22.10.2020, the learned APP has submitted that she has received the report regarding the ownership of the vehicle and as per the RC Book the vehicle in question belongs to present Applicant.

(3.) The present application has been filed under Articles 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for the following reliefs.