ANIL G. VERMA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent No.1 to release/handover of custody of seized Eicher Tempo bearing Registration No.MP-13-GA-3375 which came to be seized by the Investigating Officer in connection with FIR being CR No.I- 11214021210026 of 2021 registered with Kosamba Police Station, Surat Rural to the petitioner on appropriate conditions as deemed fit by this High Court.

(3.) Heard learned Advocates for the respective parties.