PRADIPBHAI PRATAPBHAI BOLIWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent State.

(2.) The applicant has filed present application with following main prayers:

(3.) The facts of the present case are that, the Petitioner is owner of the TATA company manufactured Tanker bearing registration No.GJ-19-Y-1786 and the said tanker was transporting bio-diesel without having valid license and therefore, the FIR came to be lodged under S. 285 of Indian Penal Code, 1860 and Ss. 3, 7 and 11 of the Essential Commodities Act. Accordingly, said vehicle has been seized. Therefore, the Petitioner made representation/application for release of muddamal vehicle and in response to the same, vide letter dated 30.07.2021, the vehicle muddamal was ordered to be released on a condition to furnish bank guarantee of Rs.4,20,000.00 in the name of Collector, Narmada and the same is to be renewed as and when required.