TATA MOTORS FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court seeking prayer to release the muddamal vehicle in question being Truck- TATA SFC 407 (Make- TATA Motors Ltd.) bearing registration no. GJ-06-AZ-0250.

(2.) It appears that the petitioner approached this Court seeking release of muddamal vehicle i.e. Truck- TATA SFC 407 (Make- TATA Motors Ltd.) bearing registration no. GJ-06-AZ-0250 which has been seized in connection with FIR being C.R. No. 11822021203298 of 2020 registered with Navsari Rural Police Station, District - Navsari for the offences punishable under Sections 65(A)(E), 81, 98(2) and 116-B of the Prohibition Act.

(3.) The learned advocate for the petitioner submitted that as per the allegations made in the FIR, there was liquor worth Rs.2,98,800/- found in the muddamal vehicle. It is the case of the petitioner that the petitioner is the owner of the muddamal vehicle. The muddamal vehicle in question is duly registered with the transport department of the government and the petitioner is the only claimant seeking the custody of the said muddamal vehicle.