JINALKUMAR THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Neha A. Shah for the Petitioner and learned APP Mr. H.K.Patel for the respondent- State through video conference.

(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 petition is preferred seeking release of the vehicle - ECO SPORT 1.5 D TITANIUM EIV bearing registration No. DD 03-H-1409, which is seized in connection with prohibition CR No. III 289/2017 registered with Vapi Town Police Station, District - Valsad for the offences under the Gujarat Prohibition Act.