SKY BLUE PETROCHEM LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dtd. 9/11/2023 passed by the learned 2 nd Additional Sessions Judge, Modasa at Aravalli in Criminal Revision Application No.27 of 2023, thereby confirming the order dtd. 12/10/2023 passed by the learned 2nd Additional Judicial Magistrate, First Class, Modasa, in Muddamal Application.

(3.) The petitioner herein is the registered owner of the vehicle Tanker bearing registration No.GJ-03-BW-7667 and the goods therein. The said vehicle was seized by the police in connection with the FIR being CR No. 11188013130183 of 2023 registered with Tintoi Police Station, District Aravalli for the offences punishable under Ss. 285 and 114 of the Indian Penal Code, 1860 and Sec. 3 and 7 of the Essential Commodities Act, 1955.