TIRUPATI ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(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. cash of Rs.20,00,000.00, which was seized in pursuance of the FIR bearing C.R.No.11208055230124 registered at DCB Police Station, Rajkot, for the offence punishable under Ss. 406 , 420 of the Indian Penal Code, 1860 and also prays to quash and set aside the order dtd. 15/6/2023 passed by learned 9th Additional Sessions Judge, Rajkot, in Criminal Revision Application No.130/2023, and order dtd. 29/5/2023 passed by the learned Chief Judicial Magistrate, Rajkot, 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.