SACHINDAR BIHARILAL GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kishan H. Daiya for the Petitioner and learned APP Mr. H.K.Patel for the respondent- State through video conference.

(2.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This petition is preferred seeking release of the vehicle - HONDA MOTOR CYCLE AND SCOOTER I. Moped ACTIVA 4G (IMPERIAL RED METALLI) bearing registration No. GJ05-PS-0439, which is seized in connection with prohibition C.R. No. 11210047201500/2020 registered with Udhana Police Station, District- Surat City .