MANISHBHAI LAXMANBHAI LAKHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. G.P. Baghel, learned advocate for the applicant and Ms.Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.

(2.) The learned APP submits that she has received instructions from the Police Authority has the engine as well as chassis number of the vehicle which was shown in the FIR and the same tallies with the contents of the application. She has submitted that she will submit the report to the Registry. Registry is directed to accept the same and place it on record.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 451 read with Section 482 of the Criminal Procedure Code with a prayer to direct the concerned authority to release the Muddamal vehicle being ECO SPORT 1.5 Diesel Titanium, having Tax Invoice No. R0000189, Chassis No. MAJAXXMRKAKY85091 and Engine No. KY85091, which is seized in connection with the FIR being Prohibition C.R. No. III- 896 of 2019 registered with Pardi Police Station, Dist. Valsad.