MOHSIN FARUQ BHOCHU 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. Scoda Octavia Car bearing Registration No.GJ- 02-AC-9500, which was seized in pursuance of the FIR bearing C.R.No.11207028200696/2020 registered at Halol Town Police Station, Panchmahals, for the offence punishable under Ss. 379 , 307 , 394 , 511 , 323 , 114 and 120B of Indian Penal Code, 1860.

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