SK FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for respondent no.3

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

(3.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent No.2 to release/handover of custody of seized Muddamal General Motors Limited Tavera Car bearing Registration No.GJ-16-AA- 8015 which came to be seized by the Investigating Officer in connection with FIR being III-CR No.173 of 2018 registered with 'C' Division Junagadh Police Station, Junagadh to the petitioner on appropriate conditions as deemed fit by this High Court.