NAMRATABEN PRADIPBHAI VINCHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. J.C.Bhatt for the Petitioner and learned APP Ms. Maithili Mehta 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 - Access Vehicle bearing registration No. GJ 10 DC 7661, which is seized in connection with FIR No. 11202008202588/2020 registered with Jamnagar City 'A' Division Police Station, District Jamnagar for the offences punishable under the Prohibition Act.