KEVAL CHANDRAKANT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal articles as mentioned in para 5.2 of memo of petition, which were seized in pursuant to the FIR bearing C.R.No. 11215012210430 of 2021 registered at Khabhat City Police Station, Dist. Anand, for the offence punishable under Ss. 406 and 120-B of Indian Penal Code, 1860 and Ss. 23(F) of the Securities Contract Regulation Act, 1956.

(2.) Heard learned advocate for the petitioners and learned APP for the respondent - State.

(3.) Learned advocate for the petitioners submits that upon secret information that unauthorized share trading was being done at the house of Petitioner No.3, and therefore, the complainant raided the house of Petitioner No.3 and seized all the muddamal articles and filed FIR. Thereafter, petitioners approached the learned Courts below for release of the aforesaid muddamal, which came to be rejected, therefore this petition.