RAMSINH LALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 227 of the Constitution of India to get the custody of muddamal vehicle being TOYOTA ETIOS LIVA GD, registration No.GJ-18-AX-3733, which is seized by police in connection with FIR being C.R.No.- 11204028200315 of 2020 registered with Kapadwanj Rural Police station, District Kheda for offences punishable under sections 65(E), 98(2), 81 and 83 of the Gujarat Prohibition Act.

(2.) Heard Mr.A.S. Timbalia, learned advocate appearing for the petitioner and Mr. Hardik Soni, learned APP appearing for the respondent-State.

(3.) ***