JAY ISHWARBHAI NAVSARIWALA 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 application is preferred seeking release of Maruti Vitara Brezza VDI bearing registration No. GJ­05­RC­5445.

(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 rejected by the learned 19 th Additional Judicial Magistrate First Class, Surat vide order dated 28.08.2018. He also had preferred revision, which too came to be rejected by the 5th Additional Sessions Judge, Surat, vide order dated 07.12.2018 passed in Criminal Revision Application No. 278 of 2018. He is, therefore, before this Court.