SANJAY BABULAL BHADRA 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 Maruti Swift DZIRE Car bearing Registration No.GJ-10-BG-2388, which has been seized in connection with the FIR No.11202009230209 of 2023 registered with City "B" Division Police Station, District Jamnagar for the offences punishable under Sec. 65-A, 65(e), 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 also been named in the complaint. The copy of the certificate of registration has been produced on record to prove the aspect of ownership.