RAJESHKUMAR RAMSINGH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives notice of rule for and on behalf of the respondents.

(2.) The petitioner 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 HYUNDAI MOTOR INDIA LTD. bearing RTO registration No. GJ-06-DG-2250.

(3.) 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.11207050230335 of 2023 registered with Pavagadh Police Station, District : Panchmahal for the offence punishable under the Prohibition Act.