RAJUBHAI BANSBOPAL PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed for release of muddamal vehicle i.e. Splendor Pro Bike bearing Registration No. GJ-05-HR-3405 seized by the Investigation Office in connection with FIR being C.R.No. 11214020211079 of 2021 registered with Kamrej Police Station, Dist. Surat (Rual).

(3.) Learned advocate appearing for the petitioner submitted that this Court while exercising the powers under Article 226 of the Constitution of India, also takes into account the ratio laid down in the case of Sundarbhai Ambalal Desai Vs. State of Gujarat, (2002) 10 SCC 283, wherein, the Apex Court has passed directions to dispose of the claim of seized muddamal expeditiously.