KARABHAI RAMABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondents.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dtd. 29/3/2022 passed by learned 13 th Additional Sessions Judge, Surat, in Criminal Revision Application No. 66 of 2022, thereby confirming the order passed by learned JMFC, Kathor dtd. 31/1/2022 in muddamal application.

(3.) The petitioner herein is the registered owner of the vehicle Ashok Leyland Truck, bearing Registration No. GJ-01-DT-9099. The said vehicle was seized by the police in connection with the FIR being CR No. 11214020211762 of 2021 registered with Kamrej Police Station, Dist. Surat, for the offences under the provisions of Indian Penal Code, 1860 as well as Essential Commodities Act .