PIYUSH MANOJBHAI BHAVSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, learned APP waives service of rule for the respondent - State of Gujarat. With consent of the learned advocates for the parties, the matter has taken up for final disposal today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, direction and / or order for release of said vehicle - Maruti CIAZ Smart Hybrid bearing registration No. GJ-06-LB-4708, seized as muddamal in respect of FIR being Prohibition C.R.No.III-252 of 2019 registered with Gotri Police Station, Vadodara under sections 65(E) , 116(B) , 81 and 98(2) of Prohibition Act read with Section 78 of Juvenile Justice Act.

(3.) Heard the learned advocate for the petitioner and Mr.J.K. Shah, , learned APP for the respondent-State.