BHATT DUSHIYANT BHARATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service on behalf of the respondent State.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the order dated 27.01.2020 passed by the learned 7th Additional Sessions Judge, Surat in Criminal Revision Application No.22 of 2020 as well as the order dated 06.01.2020 passed by the 12th (Ad-hoc), Additional ACJ & JMFC, Surat, and to issue direction for the release of the Two Wheeler Honda Activa 5G bearing registration No. GJ-05-SC-4999.

(3.) Mr. Kishan H. Daiya, learned advocate for the applicant, referring to the facts of the FIR, had submitted that total 14 bottles of illicit liquor were found from the vehicle and each bottle contains 180 ml. He further submitted that the total quantity of the illicit liquor was less than 10 liters.