FIROJBHAI DILIPBHAI NODIYA 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 Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973.

(2.) This petition is preferred seeking release of Car bearing registration No.GJ-03-ER- 4061.

(3.) It is the case of the petitioner that he is the owner of the aforesaid vehicle and it is duly registered with the transport department of the Government. He had preferred an application for the release of the vehicle in question, which came to be disposed off by the learned Metropolitan Magistrate First Class, Valsad vide order dated 09.08.2018. He also had preferred revision, which too came to be rejected by the Sessions Court,Valsad vide order dated 01.09.2018 passed in Criminal Revision Application No.120 of 2018. He is, therefore, before this Court.