SARMALI MUSTUFABHAI YAKUBBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ld. APP waives service of notice of Rule on behalf of the State. Rule is fixed forthwith. The petitioner has preferred the present 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 under section 482 of the Code of Criminal Procedure, 1973.

(2.) The challenge in this petition is made to the order dated January 25, 2018 passed by the learned Additional Civil Judge and Judicial Magistrate, Fist Class, Bhavnagar as well as order dated February 20, 2018 passed by the learned 7th Additional Sessions Judge, Bhavnagar, in Criminal Revision Application No.11 of 2018, whereby the Courts below have denied the grant of custody of the vehicle in question to the petitioner.

(3.) It is the case of the petitioner that he is the owner of the car bearing registration number GJ-04AT-7250 and it is duly registered with the transport department of the Government of Gujarat.