PRADEEPSINGH JAGDISHSINGH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of the learned advocates for the parties, the matter has taken up for final disposal today, through videoconference.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner, who has purchased the vehicle from the registered owner -Rajput Noore Alam Salimuddin, by way of an agreement, has prayed for appropriate writ, direction and / or order for release of said vehicle - Car XUV 500W8 of Mahindra Mahindra Ltd. bearing registration No. GJ-27-K-4103, seized as muddamal in respect of FIR being Prohibition C.R.No.III-219 of 2019 registered with Kanbha Police Station, Ahmedabad under section 65(E) , 81 , 83 , 98(2) and 116(B) of Prohibition Act.

(3.) Heard the learned advocate for the petitioner and learned APP for the respondent-State.