SOHIL MOHAMMADSALIM SHAIKH 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 i.e. Android Mobile Phone and Redmi Note 8 Company having its Moonlight White, 64GB, 4 GB RAM and having Vodafone SIM Card No.9824433098 and having its IMEI No.864941041718578 and 864941041718586, which were seized in pursuance of the FIR bearing C.R.No.11191041221424 of 2022 registered at Saherkotda 7 Police Station, Ahmedabad City, for the offences as mentioned in the FIR.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.