- (1.)Heard Mr. Anand Patel, learned advocate for the applicant and Ms.Maithili Mehta, learned APP for the respondent - State through Video Conferencing.
(2.)RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.
(3.)The present application has been filed under Articles 19, 21, 226 and 227 of the Constitution of India and under Section 482 read with Section 451 of the Criminal Procedure Code for the following reliefs.
[A] to quash and set aside the first impugned judgment and order dated 17.07.2020 A(nnexure ?1) passed by the learned Judicial Magistrate First Class, Waghodiya in the Petitioner's Criminal Miscellaneous Application No. 126 of 2020.

[B] to quash and set aside the second impugned judgment and order dated 31.07.2020 (Annexure ?2) passed by the learned 9th Additional Sessions Judge, Vadodara at Savli in the Petitioner's Criminal Revision Application No.16 of 2020.

[C] to direct the Police Inspector - Waghodiya Police Station, District Vadodara to handover the custody of Honda Activa bearing registration No. GJ ?06 ?JH ?9831 to the petitioner pending the trial on suitable conditions and

[D] to pass any other or further order, which this Hon'ble Court may deem fit in the interest of justice.