TATA MOTORS FINANCE LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(2.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent No.1 to release/handover of custody of seized Muddamal TATA TRKOPN TRUCK bearing Registration No.GJ-18-AX-3853 which came to be seized by the Investigating Officer in connection with FIR being CR No. III-100 of 2017 registered with Bodeli Police Station, Chhotaudepur, to the petitioner on appropriate conditions as deemed fit by this High Court.

(3.) Heard learned Advocates for the respective parties.