MOHAN SOHANKARLAL DANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct Registration Number of the muddamal vehicle.

(2.) Rule. Learned Additional Public Prosecutor, Mr. Ronak Raval waives service of notice of Rule for respondents.

(3.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India for the release of the muddamal vehicle i.e. TATA Zest Car bearing Registration No.RJ-03- CA-7564.