MOHMED SAJID ALIHUSEN RANGREJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mohddanish Barejia, learned advocate for the petitioner and Ms.Moxa Thakker, learned APP for the respondent - State through video conferencing.

(2.) In view of the earlier order dated 20.01.2021 passed by this Court, learned APP has submitted the copy of the panchnama along with report of the police, which is taken on record. As per the report of the concerned police authority, the vehicle in question belongs to the present petitioner.

(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. SUZUKI ACESS 125 SCOOTER bearing registration No.GJ-27-CG-3408.