GHASURA AFJALKHAN NAZIRKHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(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. Rado watch Rado, which was seized in pursuance of the FIR bearing C.R.No. 11195024200049 registered at Gadh Police Station, Banaskantha, for the offence punishable under Ss. 394, 397 and 120A of the Indian Penal Code, 1860 and under Sec. 66(e) of the Information and Technology Act and also prays to quash and set aside the order dtd. 31/8/2021 passed by learned 6th Additional Sessions Judge, Banaskantha at Palanpur, in Criminal Misc. Application No.470/2021, whereby, the application for releasing the muddamal cash has been rejected.

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