MOHIT KUMAR SINGH 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. DOST LS HSD BS3 of Ashok Leyland Ltd. bearing Registration No.GJ-15-AT- 2538.

(3.) Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.11200010241717 OF 2024 registered with the Valsad Town Police Station, District Valsad 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 submits that the concerned finance company has issued NOC in favour of the petitioner, which is placed on record.