ARVINDBHAI CHANDUBHAI PATANWADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Rinku Patel for Mr.Jaydeep Sindhi, learned advocate for the applicant and Ms.Maithili 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 the provisions of the Criminal Procedure Code with a prayer to release muddamal car being Maruti Wagon ?R bearing registration No.GJ ?06 HD ?3847 having Chassis No.MA3EWDE1S00622242 and Engine No.K10BN4578417.

(3.) It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Maruti Wagon ?R bearing registration No.GJ ?06 HD ?3847, which came to be seized by the police authority. It is also averred by the applicant that the vehicle is lying in an open place and its condition is deteriorating day by day, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.