SOLANKI BABULAL MAFAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard MrNirav Padhiyar, learned advocate for the petitioner and Ms.Moxa Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Moxa Thakker, learned APP waives service of notice of rule on behalf of the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present petition has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle and quashing and setting aside the order dated 24.08.2020 passed by the learned 4th Additional Sessions Judge, Banaskantha at Deesa in Criminal Revision Application No.58 of 2020.