MAFABHAI MANSENGBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) Rule. Learned Additional Public Prosecutor, Mr. Raval waives service of notice of Rule for respondents.

(3.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India for the release of the muddamal vehicle i.e. Tractor bearing Registration No.GJ-08-P-2760.