SHILABEN SURESHBHAI SHRIVAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- Activa bearing RTO registration No. GJ-27-BM-7234 in connection with the FIR being CR NO.III- 5217 of 2019 registered with Ramol Police Station, District - Ahmedabad City for the offence punishable under Sections 65(E), 66-B, 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Chintan K. Gandhi for the petitioner and learned APP Mr. H.K. Patel on behalf of the Respondent State of Gujarat through video conference.

(3.) Earlier petitioner has filed an application being Criminal Revision Application No. 431 of 2019 before learned Additional Sessions Judge, Court No. 26, City Civil and Sessions Court, Ahmedabad for releasing mudamal but same came to be rejected by order dated 17.01.2020.