VISHAL JAYESHBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal being Redmi 9A Sport mobile bearing IMEI No.869170055602339 & 869170055602347 seized in connection with the FIR registered as C.R.No.11191045220609 of 2022 with Sola High Court Police Station, District: Ahmedabad City for the offences punishable under the provisions of Prohibition Act .

(2.) It is the case of the petitioner that petitioner is the owner of the aforesaid muddamal in question and therefore, he is before this Court.

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