HASMUKH THAVARIYA MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Rajvi Patel, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code for the following reliefs.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Pick-up van bearing registration no. MP-45G-2118 which came to be seized by the police authority. It is also averred by the applicant that the applicant is the owner of the vehicle in question and he is not the accused in the offence and has prayed that the application may be allowed.