PRAKASH GOVINDBHAI MIYATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft Amendment is allowed. Amendment be carried out forthwith.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent- State.

(3.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Art. 226 and supervisory jurisdiction under Art. 227 of the Constitution of India so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal Vehicle i.e. MARUTI SUZUKI bearing RTO registration No.GJ-03-ER-3500.