HASMUKHBHAI HIRALAL PATEL 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. Gold, Silver and diamond ornaments which were seized in pursuant to the FIR bearing C.R.No.11192010210039 of 2021 for the offences mentioned in the FIR and also prays to quash and set aside the order dtd. 8/8/2022 passed by learned 7 th Additional District & Sessions Judge, Ahmedabad (Rural) at Dholka in Criminal Revision Application No. 07 of 2022 confirming the order dtd. 31/12/2021 passed by learned Additional Judicial Magistrate First Class, Bavla 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.