GAURAVBHAI DEEPAKBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this petition seeking to invoke extra ordinary jurisdiction of this Court under Articles 14, 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under Section 482 of the Code of Criminal Procedure to quash and set aside the order dated 19.08.2020 in Criminal Revision Application No. 16 of 2020 passed by the learned District and Sessions Court, at Modasa, District- Arvalli and also quash and set aside order dated 29.07.2020 passed by Judicial Magistrate First Class-Bhiloda, District Arvalli and to release the muddamal vehicle- Car bearing RTO registration No. GJ-01-RV-1437 in connection with the FIR being CR. No. III 001 of 2019 before the Bhiloda Police Station, District -Arvalli for the offence punishable under Sections 65(A)(E), 81, 98(2) and 116B of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. H. B. Champavat for the petitioner and learned APP Ms. Nisha Thakore on behalf of the Respondent State of Gujarat through video conference.

(3.) Rule. Learned APP Ms. Nisha Thakore waives service of Rule for the Respondent State.