OMPRAKASH VIRDHI CHAND YOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.R.Pathan for the Petitioner and learned APP Ms. Shruti Pathak for the respondent- State through video conference.

(2.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(3.) This petition is preferred seeking release of the vehicle - Ashok Leyland Truck bearing registration No. RJ 14 GG 1547, which is seized in connection with prohibition CR No. III 5374/2019 registered with Wankaner Taluka Police Station, District Morbi.