SATISHBHAI JAYANTIBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed under Articles 226 and 227 of the Constitution of India read with Section 451 of the Cr.P.C. for the purpose of seeking following reliefs :

(2.) The case of the petitioner is that the petitioner is the registered owner of muddamal vehicle - Hyundai i10 Car No.GJ-18-BE-5809 which came to be seized in connection with an offence registered on 27.5.2019 being C.R.No.III-26 of 2019 lodged before Limbdi Police Station, Dist.-Surendranagar for the offences punishable under the provisions of the Gujarat Prohibition (Amendment) Ordinance, 2016.

(3.) For the purpose of release of vehicle in favour of the petitioner, an application was submitted before the Judicial Magistrate, Limbdi being Muddamal Application No.43 of 2019 which came to be rejected. Feeling aggrieved by the said decision, the petitioner preferred Criminal Revision Application No.5 of 2019 which too came to be rejected vide order dated 16.1.2020 by the learned 3rd Additional District Judge, Limbdi, Dist.-Surendranagar. It is against this orders passed by the courts below, by invoking extraordinary jurisdiction of this Court, a request is made to release the vehicle in question.