SONDABHAI HANUBHAI ALGOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mrs. Krina Calla, the learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondents.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dtd. 7/1/2022 passed by the learned 4 th Additional Sessions Judge, Sayla in Criminal Revision Application No. 12 of 2021, thereby confirming the order passed by the Learned Principal Civil Judge & JMFC, Salya dtd. 8/9/2021 in Muddamal Application No. 98 of 2021.

(3.) The petitioner herein is the registered owner of the vehicle Mahindra & Mahindra Bolero Camper Gold, bearing Registration No. GJ-13-CC-6733. The said vehicle was seized by the police in connection with the offence being CR No. 11211045210229 of 2021 registered with Sayla Police Station, Surendranagar for the offences mentioned in the FIR.