MANOJKUMAR CHAGANBHAI GONDALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State.

(2.) By way of present application, the applicant has requested to issue direction for releasing the muddamal currency notes worth of Rs.2,03,800.00 seized by the Investigating officer pursuant to the offence registered with Gondal City Police Station, Rajkot being CR NO. I- 11213015201549 of 2020.

(3.) Heard learned advocate for the applicant as well as learned APP for the respondent no.1-State.