RAJUBHAI JASHABHAI BHAMBHALA Vs. STATE OF GUJARAT
LAWS(GJH)-2020-11-3
HIGH COURT OF GUJARAT
Decided on November 03,2020

Rajubhai Jashabhai Bhambhala Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT [REFERRED TO]


JUDGEMENT

A.P.THAKER, J. - (1.)Heard Mr.Shah, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.
(2.)Learned APP has produced the report of the police authority, which is taken on record.
(3.)The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. MAHINDRA SCORPIO CAR bearing Registration No.GJ-03-EC-5072.


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