HAMIRBHAI HARDASBHAI AMBALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dharitri Pancholi, learned AGP, waives service of notice of rule on behalf of the respondent - State. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) The prayer in this petition is for a direction to release the Hitachi machine Hyundai R-215 LC-7 S.N.N603D01918 owned by the petitioner which is seized by the respondent authorities.

(3.) Ms. Dharitri Pancholi, learned AGP, would submit that an FIR has been filed in the case on hand.