NAGINBHAI SAMANTBHAI TALAPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal Mobile which was seized in pursuant to the FIR bearing C.R.No.11191024210832 of 2021 registered with Ramol Police Station, Ahmedabad City for the offence punishable under Ss. 66(1)(b), 65(e), 98(2) of the Gujarat Prohibition Act and also prays to quash and set aside the order dtd. 6/7/2021 passed by learned Additional Chief Metropolitan Magistrate, Ahmedabad rejecting the application of the petitioner for interim custody of the said muddamal.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.