BHARATKUMAR SHIVLALBHAI SURTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. B.P.Shah 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. Rule. Learned APP waives service of notice of Rule on behalf of the Respondent State of Gujarat.

(3.) This petition is preferred seeking release of the vehicle - Beat 1.0 LS, bearing Registration No. GJ 05 JN 6944 which is seized in connection with FIR No. III 373/2018 registered with Pardi Police Station, District Valsad, for the offences punishable under the Prohibition Act.