JAYANTIBHAI CHHIBHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code with a prayer to direct the respondent authority to release the muddamal vehicle being Maruti Suzuki India Limited Omni E MPI STD (White Colour) Car bearing registration no.GJ-15 CD-7661, which was seized in connection with C.R.No.11200038201983 of 2020 registered with Pardi Police Station, Taluka-Pardi, District-Valsad.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Maruti Suzuki India Limited Omni E MPI STD (White Colour) Car bearing registration no.GJ-15 CD-7661, which came to be seized by the police authority. It is also averred by the applicant that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.