KURESHI MOHSINBHAI ABDULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State. With the consent of learned advocates on both the sides, the matter is heard today finally.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking the relief to release the muddamal vehicle bearing registration No. GJ-13- NN-9705 which was seized in connection with the offence punishable under the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as "the Act"), on suitable terms and conditions.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question and has not been named in the complaint. The copy of the R.C. Book has been produced on record to prove the aspect of ownership. It was further submitted that the accused in the complaint is the father of the petitioner, who has been released on bail by the Court of learned 2nd Additional District and Sessions Judge, Dhrangadhra vide order passed in Criminal Misc. Application No.483 of 2019 dated 06.11.2019.