GOVINDBHAI BHIKHABHAI RADADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Krina Calla, learned APP waives service of Rule on behalf of the respondents.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed to release the vehicle Maruti Suzuki Swift Zdi+ bearing R.T.O. Registration No.GJ-05-RG-6469.

(3.) I have heard Mr. Barot, learned advocate appearing for the petitioner and learned Additional Public Prosecutor for the respondents. Perused the orders impugned in this petition. It is alleged that the vehicle involved in the crime has been used for transporting the liquor for which FIR bearing III C.R. No.832 of 2019 is registered with Valsad Town Police Station, which has not been released. I have also considered the Notification dated 2.7.2019 issued by the Home Department, State of Gujarat and the quantity which was found from the vehicle in question which is less than 20 Liters, I am of the opinion that the case of the petitioner is covered under the said Notification.