BHARATSINH PUNJABHAI SODHA BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service on behalf of the respondent State.

(2.) By way of this petition, the petitioner has prayed to direct the concerned respondent to release the vehicle being Bolero Goods Carrier bearing registration no.GJ-07-YZ- 8891 which has been seized in connection with the FIR No.11821030220239 of 2022 registered with Zalod Police Station, District Dahod for the offences punishable under Ss. 278 , 285 and 114 of the Indian Penal Code and Ss. 3(2)(c) , 3(2)(d) and 7 of the Essential Commodities Act.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question and he has also been named in the complaint. The copy of the certificate of registration has been produced on record to prove the aspect of ownership.