RAJANKUMAR ASHOKBHAI TADPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Abrar Saiyed, learned advocate for the applicant and Ms.Moxa Thakkar, learned APP for the respondent - State through Video Conferencing. Rule. Learned APP waives service of Rule on behalf of the respondent-State. With the consent of the parties, the matter is taken up for final hearing today.

(2.) The present application has been filed under Articles 14, 19, 21, 226, 227 of the Constitution of India and under Section 451 of the Criminal Procedure Code with a prayer to issue direction for release of muddamal vehicle i.e. Bajaj Auto Rickshaw Eco Green bearing registration No.GJ-07- AT-8513, which is seized by police in connection with C.R.No.11191065200548 of 2020 registered with Narol Police Station, District-Ahmedabad.

(3.) Learned APP Ms. Moxa Thakkar, has received the instructions including the copy of the panchnama as well as registration certificate and the same are taken on record, which show that the said vehicle Bajaj Auto Rickshaw Eco Green bearing registration No.GJ-07-AT-8513 stands in the name of the present applicant.