SK FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for respondent No.2.

(2.) Rule. Ld. APP waives Rule for the State.

(3.) By this petition under Article 227 of the Constitution of India, the Petitioner being a non-banking finance company and seeks to quash and set aside the order dtd. 9/12/2022 passed in Criminal Revision Application No.09/2022 by ld. Additional District and Sessions Judge, Bodeli, at Chhota Udepur as well as the order dtd. 15/9/2022 passed by ld. JMFC, Sankheda, in Criminal Misc. Application No. 22/2022 and thereby, seeks to release Muddamal Vehicle i.e. Mahindra & Mahindra Bolero jeep bearing RTO registration No. GJ 23 V 6588.