SACHINBHAI SHIVJIBHAI GHASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent- State.

(3.) 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 so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal Vehicle i.e. Bajaj Auto Rickshaw bearing RTO registration No.GJ-01-TF-4029.