SATISH SUBHASH CHANDRA KANDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mrs. Krina Calla, the learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondents.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dtd. 8/6/2022 passed by the learned Special NDPS Judge and 6 th Addl. Sessions Judge, Surat in Cr.M.A. No. 3579 of 2022.

(3.) The petitioner herein is the registered owner of the vehicle Skoda Rapid Car (Red), bearing Registration No. GJ-05-RN-1986. The said vehicle was seized by the police in connection with the offence being CR No. 11210048220069 of 2022 registered with Umra Police Station, Surat for the offences mentioned in the FIR.