DEEPAKKUMAR NAVANEETLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal i.e. cash of Rs.48,500.00, which was seized in pursuance of the FIR bearing C.R.No.I-13 of 2016 registered at A.C.B. Police Station, Surat City, for the offence punishable under Ss. 7 , 12 , 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 and also prays to quash and set aside the th order dtd. 15/2/2021 passed by learned 8 Additional Sessions Judge, Surat, in Criminal Misc. Application No.820 of 2021, whereby, the application for releasing the muddamal cash has been rejected.

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

(3.) Learned advocate for the petitioner submits that the said muddamal cash has been seized pursuant to the FIR in question. Thereafter, petitioner approached the learned Court below for release of the aforesaid muddamal which came to be rejected, therefore this petition.