MOHAMMEDJUNED BACHUMIYA KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State. With the consent of learned advocates on both the sides, the matter is heard today finally.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking the relief to release the muddamal vehicle (two wheeler) having Chassis No.ME1RG4425H0035975, which was seized in connection with the offence punishable under Sections 177, 181(3) and 207 of the Motor Vehicles Act.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question, which was detained in connection with the complaint in question. It was submitted that on 16.05.2019, the vehicle was detained, as the petitioner was not wearing helmet while driving the motor- cycle and the vehicle also did not have any registration number. In so far as, the fine is concerned, it is stated by learned advocate for the petitioner that the same has already been paid. It was accordingly urged that the vehicle in question may accordingly be released.