HIRALAL UKARBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal currency coin which was seized in pursuant to the FIR bearing C.R. No. I 89 of 2018 for the offence punishable under Sec. 379(A)(3) of the Indian Penal Code and also prays to quash and set aside the order dtd. 16/12/2019 passed by learned 4th Additional District and Sessions Judge, Bhavnagar in Criminal Revision Application No. 63 of 2019 confirming the order dtd. 6/7/2019 passed by learned Additional Chief Judicial Magistrate, Shihor rejecting the application of the petitioner for interim custody of the said muddamal.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.