STATE OF GUJARAT Vs. ARJUN SHANTILAL HARIJAN

JUDGEMENT

(1.) The sole respondent - original accused, although served with the notice issued by this Court, yet has chosen not to remain present before this Court either in person or through an advocate and oppose this application.

(2.) By this application under Article 227 of the Constitution of India, the State of Gujarat has prayed for the following reliefs:

(3.) It appears from the materials on record that the respondent is the registered owner of a Swift Maruti Car bearing registration No.GJ-01- RU-0319. This car came to be seized by the police in connection with an offence under the Gujarat Prohibition Act.