SUKHADEVBHAI KADVABHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.A.R.Shah, learned advocate for the applicant and Mr. L.B.Dabhi, learned APP for the respondent - State through Video Conferencing.

(2.) In view of the earlier order dated 18.1.2021 regarding the ownership and Registration of the vehicle in question, the learned APP has sent report in writing which shows that the Registration number of the vehicle in question is GJ-13- AE-6805 and the applicant is the owner of the said vehicle in question.

(3.) The present application has been filed under Articles 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. HERO Motorcycle bearing registration No.GJ-13-AE-6805, which is seized by police in connection with C.R.No.III-410 of 2018 with Wankaner City Police Station, District-Morbi.