FARUKBHAI DAUDBHAI MANSURI 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 documents of Boat which was seized in pursuant to the FIR bearing C.R.No.11185006200729 of 2020 for the offence punishable under Sec. 465 , 476 , 468 , 471 , 472 and 120B of the Indian Penal Code.

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