ARVINDPURI NENPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the earlier order dated 18.01.2021, learned APP has placed the report, which is taken on record.

(2.) Heard Mr.Rathore, learned advocate for the petitioner and Ms.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. TOYOTA INNOVA CAR bearing Registration No.GJ-12-BT-6238.