AJIT KUMAR ANILBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India for the release of the muddamal vehicle i.e. Maruti Suzuki Alto LXI bearing Registration No.GJ-01-HN-2213.

(2.) Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.11191035202466 of 2020 registered with Naroda Police Station, District Ahmedabad city, for the offences under the provision of the Gujarat Prohibition Act, the vehicle of the petitioner has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, RC Book is placed on record at Page No.15 of the compilation.

(3.) Learned advocate for the petitioner submitted that for the release of the vehicle in question, the petitioner had approached the concerned Magistrate Court, however, the said application came to be rejected by an order dated 31.12.2020 and, hence, the petitioner had approached the concerned Sessions Court against the said order, which also came to be rejected by an order dated 16.2.2021 and, therefore, the present petition is filed for the release of the vehicle in question. He further, under the instructions, submitted that the petitioner is the registered owner of the vehicle in question and till date, the vehicle in question is not involved in any other case and even no one has claimed for the interim custody of the muddamal vehicle and if the interim custody of the said vehicle is handed over to the petitioner, he will abide by the conditions that may be imposed by this Court while handing over the vehicle. He further submits under the instructions that the vehicle in question is not involved in any other case. He, therefore, urged that this petition may be allowed on suitable conditions.