JAY GIRISHCHANDRA BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vivek V. Bhamare 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 - Black Coloured Honda Activa (Not having Registration Number), having Engine No. JF91E-W-1025086 and Chasis No. P-B0520AL12978, which is seized in connection with prohibition FIR No. 11821035200261 registered with Limkheda Police Station, District- Dahod.