VANRAJBHAI DHANJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Bhakti Joshi, learned advocate for the applicant and Mr. L.B.Dabhi, learned APP for the respondent - State through Video Conferencing.

(2.) In view of the order dated 3.2.2021, the learned APP has sent the requisite material which he has received from the concerned Police Authority, showing that the real vehicle number is GJ-04-AW-1352 but due to oversight, it was mentioned as GJ-14-AW-1352.

(3.) The present application has been filed under Articles 14, 19(1)(g), 226 and 227 of the Constitution of India and under Sections 451 and 482 of the Criminal Procedure Code with a prayer to issue direction for release of muddamal vehicle i.e. Mahindra Maxi Truck Plus 1.2T PS bearing registration No.GJ-04-AW-1352, which is seized by police in connection with C.R.No.III- 305 of 2019 registered with Talaja Police Station, District-Bhavnagar.