RAJU RANABHAI BABARIYA 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. cash of Rs.50,200.00, which was seized in pursuance of the FIR bearing C.R.No.11203030210767 of 2021 registered with Keshod Police Station, Junagadh and also prays to quash and set aside the order dtd. 2/8/2022 passed by learned Additional District and Sessions Judge, Keshod in Criminal Revision Application No.13/2022, whereby, the application for releasing the muddamal cash has been rejected.

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