DURSINGBHAI LAKADIYABHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(2.) The present petition is filed under Articles 226 and 227 of the Constitution of India, inter alia, praying for direction to respondent No.1 to release / hand over the possession of the vehicle, i.e. Moped - Maestro Edge (Make - Hero Moto Corp) bearing Chasis No.MBLJFW017K4J02793 and Engine No.JF33ABK4J05947 (hereinafter referred to as the 'vehicle in question') by imposing suitable conditions.

(3.) Ms.Puja Baswal, learned advocate for Mr.Jaydeep H. Sindhi, learned advocate for the petitioner submitted that the vehicle in question was seized in connection with the First Information Report being Prohibition C.R.No.III-625 of 2019 registered with Chhota Udepur, District Chhota Udepur for the offences under Sections 65(a)(e), 81, 83 and 98(2) of the Gujarat Prohibition Act, 1949 (hereinafter referred to as 'the Prohibition Act ').