JITENDRAKUMAR KARAMSINHBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondents-State.

(2.) By way of present application, applicant has requested to quash and set aside the order dtd. 30/7/2021 passed by the learned Sessiosn Judge Tapi @ Vyara in Criminal Revision Application No. 15 of 2021 as well as order dtd. 11/6/2021 passed by learned JMFC, Uchchhal passed in muddamall Application No. 10 of 2021 and direct the respondent authority to release the mudamal vehicle being Truck bearing RTO registration number GJ-24-V-4571 of TATA Company was ordered to be forfeited which was seized by the Uchhal Police Station, District Tapi in connection with FIR being I-CR No. 11824006200579 of 2020.

(3.) Brief facts of the present case are as under: