PRAJAPATI RAJENDRAKUMAR RAMESHBHAI 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.) Rule. Ms.Nisha Thakor, learned Additional Public Prosecutor wavies service of Rule on behalf of the respondent State.

(3.) This petition is filed under Articles 226 and 227 of the Constitution of India, wherein the petitioner has prayed for release of car - Tavera (Make - General Motors Limited) bearing Registration No.GJ-18-AU- 5720 and Chassis No.BAH138379 and Engine No.3LL139520 ('the vehicle in question' for short) by imposing suitable conditions.