(1.) Heard Mr. M.M.Barejia, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.
(2.) In view of the earlier order, learned APP has produced on record the panchnama of seizure of the vehicle as well as Tax Invoice of M/s. Dharmaraj Automobiles Pvt. Ltd., which shows that Engine Number is tallying with the number of vehicle mentioned in the Tax Invoice.
(3.) The present application has been filed under Articles 14, 226 and 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code for the following reliefs.