A.P.THAKER, J. - (1.)Heard Ms.Neha Shah, learned advocate for the applicant and Ms.Moxa Thakkar, learned APP for the respondent - State through Video Conferencing.
(2.)The present application has been filed under Articles 226 and 227 of the Constitution of India and under the provisions of the Criminal Procedure Code with a prayer to direct the respondent authority to release the seized muddamal being Car - General Motors India Limited Tavera NE03 LT PG bearing registration no.GJ­22 A­8035, which was seized in connection with Prohibition C.R.No.III­675 of 2019 registered with Valsad Town Police Station, District­ Valsad for the offence under the Prohibition Act.
(3.)It is averred in the application that the present applicant is the owner of the vehicle in question i.e. Car - General Motors India Limited Tavera NE03 LT PG bearing registration no.GJ­22 A­8035, which came to be seized by the police authority. It is also averred by the applicant that the vehicle is lying open space and its condition is deteriorating day by day and, therefore, considering the provisions of the Prohibition Act and other decisions of this Court, the application may be allowed.