KOGTA FINANCIAL LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent authority to release/handover of custody of seized Muddamal vehicle ie., TATA TRUCK bearing Registration No.DL-01-LP-6292 which came to be seized by the Investigating Officer in connection with FIR being C.R. NO. II-91/2019 registered with Limkheda Police Station, District Dahod to the petitioner on appropriate conditions as deemed fit by this High Court.

(2.) Heard learned advocates for the respective parties.

(3.) In support of his arguments, learned advocate for the petitioner has relied upon orders passed by this Court in Special Criminal Application Nos. 2538 of 2014; 2283 of 2016 and 2300 of 2016.