BHAGWATI JWELLERS 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 Ornaments which was seized in pursuant to the FIR bearing C.R.No.11216011220065 of 2022 for the offence punishable under Sec. 406 , 420 and 170 of IPC and also prays to quash and set aside the order dtd. 13/4/2022 passed by learned 4th Additional J.M,.F.C, Gandhinagar 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.