PRAKASH BHAJARAM DANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.H. B. Champavat, learned advocate for the petitioner and Ms.Moxa Thakker, learned APP for the respondents through Video Conferencing.

(2.) In view of the order dated 20.01.2021 passed by this Court, Ms.Moxa Thakker, learned APP for the respondents has filed the written instructions which she has received from the concerned police authority and copy of the panchnama and requisite materials. The same 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.MARUTI SUZIKI SWIFT DZIRE CAR bearing Registration No.MH-03-AZ3361.