Vipul M.Pancholi,J. - (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 for the release of the muddamal vehicle i.e. Maruti Suzuki Swift VDI bearing Registration No.GJ-05-JN-1126.
(2.)Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.11206061210088 of 2021 registered with Santhal Police Station, District Mehsana, for the offences under the provision of the Gujarat Prohibition Act, the vehicle of the petitioner has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, RC Book is placed on record at Page No.11 of the compilation. He has submitted that the petitioner is shown as an accused in the FIR and he is enlarged on bail. He further, under the instructions, submitted that the petitioner is the registered owner of the vehicle in question and till date, the vehicle in question is not involved in any other case and even no one has claimed for the interim custody of the muddamal vehicle and if the interim custody of the said vehicle is handed over to the petitioner, he will abide by the conditions that may be imposed by this Court while handing over the vehicle. He, therefore, urged that this petition may be allowed on suitable conditions.
(3.)Learned advocate for the petitioner has urged that this Court has wide powers, while exercising such powers under Article 226 of the Constitution. It can also take into account the ratio laid down in the case of SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT , 2003 AIR(SC) 638, wherein, the Apex Court lamented the scenario of number of vehicles having been kept unattended and becoming junk within the police station premises. Learned advocate has also placed reliance upon the orders passed by the co-ordinate Bench of this Court.