HITESH ISHVARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule for respondents - State.

(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 for the release of the muddamal vehicle and to quash and set aside the impugned orders refusing to release the muddamal vehicle.

(3.) Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.11822009241749 of 2024 registered with the Chikhli Police Station, Dist Navsari, for the offences mentioned therein, the vehicle in question has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, RC Book is placed on record.