CHUNILAL VARDICHANDJI SONI 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. gold ornaments valued at Rs.3,77,000.00, which was seized in pursuance of the FIR bearing C.R.No. I-182/2019 registered at Gomtipur Police Station, Ahmedabad, for the offence punishable under Ss. 379 and 114 of Indian Penal Code, 1860 and also prays to quash and set aside the order dtd. 12/11/2021 passed by learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad as well as the order dtd. 23/9/2020 passed by learned Additional chief Metropolitan Magistrate, Court No.25, Ahmedabad, whereby, the application for releasing the muddamal articles has been rejected.

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