SULTANBHAI KADIRBHAI ALISAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(2.) This application is preferred seeking release of Mahindra Pickup Van GJ 15 AT 5187 being Chassis Number MAJN26HKG1282570 and engine Number GHGIL54892.

(3.) It is the case of the petitioner that he is the owner of the aforesaid muddamal vehicle. He had preferred an application being Muddamal Application for the release of the same, which came to be rejected by the learned Additional Judicial Magistrate (First Class), Umbergaon, vide order dated 12.03.2019. He also had preferred revision, which too came to be rejected by the learned 2nd Additional District and Sessions Judge, Valsad, vide order dated 20.05.2019 passed in Criminal Revision Application No.26 of 2019.