DAXESH MAHESHBHAI AMBALAL PATEL 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 i.e. cash of Rs.4,50,000.00, which was seized in pursuance of the FIR bearing C.R.No.11216008210233/2019 registered at Sector 7 Police Station, Gandhinagar, for the offence punishable under Ss. 489D and 114 of the Indian Penal Code, 1860 and also prays to quash and set aside the order dtd. 31/12/2021 passed by learned Principal Sessions Judge, Gandhinagar, in Criminal Misc. Application No.1511/2021, whereby, the application for releasing the muddamal cash has been rejected.

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