MAHENDRASINH NATWARSINH PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Article 226 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- XYLO D2 BS 4 7STR Car, Mahindra and Mahindra Ltd bearing RTO registration No. GJ-05-CP-1855 in connection with the FIR being CR No. 11197025200183 of 2020 registered with Karjan Police Station, District - Vadodara (Rural) for the offence punishable under Sections 65(A)(E), 81, 83 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. Dipak H. Sindhi for the petitioner and learned APP Mr. Manan Mehta on behalf of the Respondent State of Gujarat through video conference.

(3.) It is the case of the petitioner that the petitioner is the owner of vehicle XYLO D2 BS 4 7STR Car, Mahindra and Mahindra Ltd bearing RTO registration No. GJ-05-CP-1855. The Karjan Police Station has seized one vehicle which belongs to the present petitioner. It is also submitted that by virtue of provisions of Section 98 of the Prohibition Act, there is clear embargo for handing over the custody of the vehicle used in the offence pending the trial and if the vehicle is lying at the Police Station for more time, there will be physical damage to it, therefore interference of this Hon'ble Court is required and therefore, this Court may be pleased to allow this application in the interest of justice.