PATEL DHRUV DHARMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 so also inherent powers of this Court under Sec. 497 of the Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to release Muddamal Vehicle i.e Maruti Suzuki bearing Registration No. GJ 05 RM 1534 detained in connection with the FIR No. 11210054252695 of 2025 registered with Sachin Police Station, Surat for the offences punishable under provisions of the Gujarat Prohibition Act.

(2.) Rule. Learned APP waives notice of rule for and on behalf of the respondent.

(3.) 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 as aforesaid came to be registered for the offence punishable under the Prohibition Act.