JYOTSHANABEN RAJUBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Malaykumar Patel learned advocate for the applicant and Mr. Mitesh Amin, learned Additional Public Prosecutor for the respondent State. With the consent of learned advocates on both the sides, the matter is heard today finally.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking the relief to release the muddamal vehicle bearing registration No. GJ-06-NE-1203 which was seized in connection with the offence punishable under the Gujarat Prohibition Act (hereinafter referred to as "the Act"), on suitable terms and conditions.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question and has not been named in the complaint. The copy of the R.C. Book has been produced on record to prove the aspect of ownership.