KAUSHAL MAHENDRABHAI VORA 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 cash amount which was seized in pursuant to the FIR bearing I. C.R.No. 11189004210934 of 2021 registerd with Morbi City B Division Police Station, for the offences mentioned therein.

(3.) Heard learned advocate Mr. K.S. Chandrani for the petitioner and APP Mr Sharma, for the respondent - State.