NAGEEN DEEPAJI MARWADI 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 Mobile Phone - Samsung C/7 Pro, having IMEI No. 357169080910096, which was seized in pursuant to the FIR bearing C.R.No.11191011200094 of 2020 with DCB Police Station, Ahmedabad for the offence punishable under the prohibition Act.

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