ISMAILKHAN BISMILLAKHAN JAT MALEK 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 i.e. Samsung Mobile SM-S10 Plus Ceramic Black, which was seized in pursuance of the FIR bearing C.R.No.11211016200513/2020 registered at Dhrangadhra Taluka Police Station, Ahmedabad, for the offence punishable under Ss. 307 , 114 of Indian Penal Code, 1860 and Sec. 25(1) , 25 (1-b)(2)27 of Arms Act and Sec. 135 of the G.P.Act and also prays to quash.

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