CHAVDA CHANDUBHAI LAKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice for the respondent.

(2.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 for the release of the muddamal vehicle i.e. TATA 407 DI bearing Registration No.GJ-06-U-7907.

(3.) The brief facts leading to the filing of the present petition are as under,