KHODABHAI MERABHAI SEFATARA 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 /227 of the Constitution of India so also under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This application is preferred seeking release of muddamal being Mahindra Bolero Maxi Truck having registration No.GJ-33-T-1268, in connection with complaint being CR No.III-41 of 2019 registered with Chotila Police Station, Surendranagar.