RAMJIBHAI KARMSIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Niraj Sharma, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent- State.

(2.) By way of present petition under Article 226 of the Constitution of India, the petitioner herein, prays for the following reliefs:

(3.) It is the case of the petitioner that, the petitioner herein is the owner of the JCB Machine having registration No.GJ-12- CM-2505 and chasis No.HAR3DXSSK02596765 and engine No.H00171141. The said vehicle came to be seized by the respondent authority on 19/12/2022 and no FIR came to be filed within a period of 45 days. However, a private complaint came to be filed before the Chief Judicial Magistrate, Mandvi on 21/2/2023 i.e. after a period of more than 60 days.