JITENDRASINH NATVARSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shaikh, learned advocate for Mr.Kureshi for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule for the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Article 226 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. MARUTI VITARA BREZZA CAR bearing Registration No.GJ-20-N-4228.