RAMIALBEN RAMESHBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has made following substantive reliefs:

(3.) As per the averments made in this petition, the vehicle being Baleno Car bearing registration No GJ-09-BD-5346 came to be seized by the Police in connection with FIR No.III - CR No.307 of 2019 registered with the Shamlaji Police Station, Dist. Aravall, for the offences punishable under Sections 65(a)(e), 116-B, 81, 83, 98(2), 81 and 83 of the Gujarat Prohibition Act.