HUNARYABHAI CHAMARYABHAI VALVI 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 Boat (Navadi) which was seized in pursuant to the FIR bearing C.R.No. 11184007220138 of 2022 registered with Nasvadi Police Station, Dist.: Chhotaudepur, for the offences mentioned in the FIR.

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