DARGARAM DANARAM CHOUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(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 read with the provisions of the Bharatiya Nagarik Suraksha Sanhita for the release of the muddamal vehicle i.e. Renault Kwid RXT 1.0 Car bearing RTO Registration No.GJ-17-BH-8240.

(3.) Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.11216001240362 of 2024 registered with the Adalaj Police Station, Gandhinagar 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. Learned advocate for the petitioner has tendered NOC of the finance company, which is ordered to be taken on record.