PARITOSHBHAI LALITBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of preferring this Criminal Revision Application under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, applicant has prayed for following relief:

(3.) It is contended by learned advocate for the applicant that court below has not handed over interim custody of the vehicle in question. It is, therefore, requested that appropriate directions should be given to the concerned Magistrate/Trial Court who is dealing with such questions to hand over such vehicle to its owner or to the person from whom the said vehicle is seized by taking appropriate bond/guarantee/solvent surety for the return of the said vehicle if required by the Court at any point of time. Hence, it is requested by learned advocate appearing for the applicant to allow present application.