SAIYAD KAMARALI MAHAMADALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr.Amin waives service of notice of rule for respondent-State.

(2.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under 'Article 226' and supervisory jurisdiction under 'Article 227' of the Constitution of India for the release of the muddamal vehicle i.e. Auto rickshaw of Bajaj Auto Limited bearing Chasis No.MD2A27AY6KWA45663 and Engine No.AZYWKA92701.

(3.) Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.III-5165 of 2019 registered with Idar Police Station, District Sabarkantha, for the offences under the provision of the Gujarat Prohibition Act, the vehicle of the petitioner has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, temporary RC Book is placed on record at Page No.10 of the compilation.