DINESHKUMAR RATILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) The petitioner has filed this petition to invoke inherent jurisdiction vested under Articles 226 and 227 of the Constitution of India and read with Sec. 482 of the Code of Criminal Procedure to release the muddamal vehicle i.e. MARUTI SUZUKI WAGON R CAR bearing RTO Registration No.GJ-18-AA-7595 in connection with the FIR being CR.No.11192050230063 registered with Sanand Police Station, District- Ahmedabad Rural for the offence punishable under Ss. 8(c), 21(c) and 29 of the NDPS Act.

(3.) Heard learned advocates for the parties