RAJ DHARMENDRA PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, who is the owner of the muddamal vehicle has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal Vehicle i.e. BOLERO PIK-UP PS 1.7T XL bearing RTO registration No.GJ-06-BV-4273.

(2.) The case of the prosecution is that while the police personnel were on patrolling, they received a secret information of the vehicle in question carrying liquor and when police authorities intercepted the same, on carrying out the search of the said vehicle, its driver was found carrying liquor without any pass or permit. Therefore, an FIR being C.R. No.11196037230448 of 2023 registered with Laxmipur R/SCR.A/16761/2023 ORDER dtd.: 19/02/2024 Police Station, District Vadodara for the offences under the Gujarat Prohibition Act.

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