PALSETKAR SHANKET MANOJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code is filed for the purpose of seeking following reliefs:-

(2.) The case of the petitioner is that the petitioner is the owner of Splendor+ (135-Self-Drum-Cast) Hero Motorcorp Ltd., its Reg. No.GJ-15-DA-2670, Chassis No.MBLHRO7XJ5B15200, Engine

(3.) For the purpose of release of the vehicle in question, the petitioner has invoked the extraordinary jurisdiction of this Court by way of filing the present petition.