NANDINI VINODKUMAR VARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Arvind Thakur, learned advocate for the petitioner and Ms.Shruthi Pathak, learned APP for the respondents through Video Conferencing.

(2.) In view of the earlier order dated 18.01.2021, learned APP has submitted the written report received by her from the concerned police authority along with the copy of the panchnama and copy of the RC book, which are taken on record.

(3.) 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. Honda Aviator Scooter bearing Registration No.GJ-20-AC-7613.