MILANBHAI TARLESHBHAI MANDALIYA 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. Gold bar, which was seized and also prays to quash and set aside the order dtd. 17/3/2022 passed by learned 4th Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur in Criminal Revision Application No.98 of 2021 as well as order dtd. 14/7/2021 passed by the 2nd Additional Judicial Magistrate First Class, Ahmedabad (Rural) in Criminal Misc. Application No.79 of 2021, whereby the applications for releasing the muddamal have been rejected.

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