MEGHRAJSINH HANUBHA CHUDASAMA 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 Gold Chain which was seized in pursuant to the FIR bearing C.R.No.11191048211898 of 2021 registered with Sarkhej Police Station, Ahmedabad City for the offence punishable under Sec. 379A(3) of the Indian Penal Code and also prays to quash and set aside the order dtd. 24/12/2021 passed by the 3 rd Additional Sessions Judge, Ahmedabad (Rural) in Criminal Revision Application No.140 of 2021 confirming the order dtd. 21/10/2021 passed by the Magisterial Court at Ahmedabad (Rural) rejecting the application of the petitioner for interim custody of the said muddamal.

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