HITESHKUMAR MAHENDRABHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Prateek Bhatia on behalf of the applicant and learned APP Ms.Mehta on behalf of the respondent State.

(2.) By way this application, the applicant seeks release of a vehicle being Motor Cycle of Honda Company having its Registration number as GJ- 06-HN-5145, which had been seized by the police authorities in connection with an FIR being C.R. No.I-74/2019 dtd. 15/12/2019 registered with Padra Police Station, Vadodara Rural for the offence punishable under Ss. 302 , 201 , 114 , 354 , 380 , and 457 of IPC.

(3.) It appears that the applicant had preferred and application before the learned Sessions Court for release of the muddamal under Sec. 451 of the Cr. P. C., by filing application being Criminal Misc. Application No.1162 of 2020 and whereas vide order dtd. 15/7/2020 the learned 6 th Additional Sessions Court had rejected the application, being aggrieved by which order the applicant has preferred this application.