NITIN JIVANDAS GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the order dated 18.01.2021 passed by this Court, learned APP has received the report from the concerned police authority and has placed the same on record.

(2.) Heard Mr.O. I. Pathan, learned advocate for the petitioner and Ms.Shruti Pathak, learned APP for the respondents through Video Conferencing.

(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. MAHINDRA AND MAHINDRA IMPERIO bearing Registration No.GJ-10-TV-5440 and for quashing and setting aside the order dated 21.09.2020 passed by the learned Sessions Judge, Valsad in Criminal Revision Application No.36 of 2020.