RAMESH SHANKAR TABIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction of this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under Section 482 of the Code of Criminal Procedure to release the muddamal vehicle- Renault-Motor car bearing RTO registration No. GJ-01-RB-5382 in connection with the FIR being CR. No. 11209020200735 of 2020 before the Idar Police Station, at Sabarkantha for the offence punishable under Sections 65(a) , (e), 98(2), 116-B of the Gujarat Prohibition Act.

(2.) Heard learned advocate Mr. H. B. Champavat for the petitioner and learned APP Ms. Moxa Thakkar on behalf of the Respondent State of Gujarat through video conference.

(3.) It is the case of the petitioner that he is the owner of Renault four wheeler Car bearing RTO registration No. GJ- 01-RB-5382. It is the case of the petitioner that the learned Court below has rejected release of muddamal application, only because of restriction under SeJUDGMENT the muddamal vehicle- Renault-Motor car bearing RTO registration No. GJ-01-RB-5382 in connection with the FIR being CR. No. 11209020200735 of 2020 before the Idar Police Station, at Sabarkantha for the offence punishable under Sections 65(a) , (e), 98(2), 116-B of the Gujarat Prohibition Act.