JAYSHREEBEN GOVINDBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. O.I.Pathan 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 - Honda Activa bearing Registration No. GJ 06 KB 5047 which is seized in connection with FIR No. III 1004/2017 registered with Makarpura Police Station, District Vadodara City, for the offences punishable under the Prohibition Act.