VINODBHAI PRAVINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives notice of rule for and on behalf of the respondents. 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 and under Sec. 497 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") with a prayer to release Muddamal Vehicle i.e Maruti Suzuki G Vitara Car bearing RTO registration No.GJ-05-RW-7883.

(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 No. Part-A 11822021250610 of 2025 registered with Navsari Rural Police Station, District Navsari for the offence punishable under the Prohibition Act and the BNS.

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