PARESHKUMAR JIVAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Thakor, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent State through Video Conferencing. Rule. Learned APP waives service of Rule on behalf of the respondent-State. With the consent of the parties, the matter is taken up for final hearing today.

(2.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code with a prayer to direct respondent no.2 to release muddamal vehicle i.e. Honda City Car bearing registration No.GJ-01 HF-5820, which is seized by police in connection with Prohibition C.R.No.112090245200149 of 2020 registered with Jadar Police Station, District-Sabarkantha.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Honda City Car bearing registration No.GJ-01 HF-5820, which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.