OSIAJI MOTORS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(2.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent No.1 to release/handover of custody of seized Muddamal CNG Auto Rickshaw bearing Registration No.GJ-01-TA-7306 which came to be seized by the Investigating Officer in connection with FIR being CR No.III-46 of 2019 registered with Madhavpura Police Station, Ahmedabad City to the petitioner on appropriate conditions as deemed fit by this High Court.

(3.) Heard learned Advocates for the respective parties.