HANDLOOM HOUSE 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. fire crackers, which were seized in pursuance of the FIR bearing C.R.No.11216010210404 / 2021 registered at Pethapur Police Station, Gandhinagar, for the offence punishable under Sec. 285 of Indian Penal Code, 1860 and Sec. 9(B) of Explosives Act and also prays to quash and set aside the orders dtd. 3/11/2021 and 30/10/2021 passed by the Courts below, whereby, the applications for releasing the muddamal have been rejected.

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