MUDASSAR MUSTAKALI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K.T. Beladiya, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 14, 226 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code with a prayer to direct the concerned authority to release the Muddamal vehicle being Honda Motorcycle and Scooter, Activa 4G (Gray Colour) bearing Registration Number GJ-15-BR-8413, which is seized in connection with the FIR being C.R. No. III- 103 of 2018 registered with Dungra Police Station, Dist. Valsad.