SAJEDA KADARBHAI DUDHWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kunal Dave, learned advocate for Mr. Hardik Dave, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 14, 226 and 227 of the Constitution of India and under provisions of the Criminal Procedure Code with a prayer to direct the concerned authority to release the Muddamal vehicle being CNG Auto Rickshaw bearing Registration Number GJ-06-AV-1229, which is seized in connection with the FIR being Prohibition C.R. No. III- 384 of 2018 registered with Jetpur Pavi Police Station, Dist. Chottaudaipur.