SOMABHAI SITARAMBHAI CHAURYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule on behalf of the respondent-State. With the consent of learned advocates on both the sides, the matter is heard today finally.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking the relief to release the muddamal vehicle being goods carrier of Mahindra and Mahindra bearing registration No.GJ-30-T- 0598, which was seized in connection with the FIR No.Part-C- 11822003210094 of 2022 registered with Vansda Police Station, District Navsari for the offences punishable under Sec. 65AE, 81 and 98(2) of the Gujarat Prohibition Act, 1949 (hereinafter referred to as "the Act"), on suitable terms and conditions.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question and has not been named in the complaint. The copy of the R.C. Book has been produced on record to prove the aspect of ownership.