KANAKADURGA FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed and necessary amendment be carried out forthwith.

(2.) It appears that the petitioner approached this Court seeking release of muddamal vehicle i.e. Volkswagen Polo bearing registration no. GJ-01-KQ-3375 which has been seized in connection with FIR being I- CR No.107 of 2018 registered with Gotri Police Station, District - Vadodara (City) for the offences punishable under Sections 498(A), 386, 170, 506(2), 114 of the IPC and under Sections 7 and 8 of the Dowry Prohibition Act.

(3.) The petitioner has moved an application before the learned JMFC, Vadodara for release of the said muddamal vehicle, which came to be rejected. Thereafter the petitioner has moved Criminal Revision Application before the learned 2nd Additional Sessions Judge, Vadodara, which also came to be rejected by order dated 28.08.2020.