DINESHKUMAR PRAFULCHANDRA RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 225 of the Constitution of India, the petitioner has made following substantive reliefs:

(2.) As per the averments made in this petition, the vehicle being Eicher Tempo (Pro 3013 H HSD PS), registration No. GJ-09-AV-9790, came to be seized by the Police in connection with FIR C.R.No.III-403 of 2017 registered with Vansda Police station, District: Navsari for offences punishable under sections 65(a), 65(e), 81, 99 and 98(2) of the Gujarat Prohibition Act.

(3.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of the respondent-State. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.