GIRISHBHAI BABUBHAI JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.A. M. Saiyed, learned advocate for the petitioner and Mr.Ronak Raval, learned APP for the respondents through Video Conferencing.

(2.) The present petition 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. VITARA BREZZA ZDI PLUS CAR bearing Registration No.GJ-06-KH- 6276.

(3.) It is averred in the petition that the present petitioner is the owner of the vehicle in question i.e. VITARA BREZZA ZDI PLUS CAR bearing Registration No.GJ-06-KH-6276 which came to be seized by the police authority. It is also averred by the petitioner that he is not the accused in the offence and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the petition may be allowed.