GOPAL YOGESHBHAI KANSAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal Mobile Phone being Mobile One Plus-7, having IMEI No. 867254043247795, which was seized in pursuant to the FIR bearing C.R.No.11191011200094 of 2020 registered with DCB Police Station, Ahmedabad for the offence under the provisions of Prohibition Act .

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.