IBRAHIMKHA ABDULLAKHA PATHAN Vs. STATE OF GUJARAT
LAWS(GJH)-2021-1-307
HIGH COURT OF GUJARAT
Decided on January 18,2021

Ibrahimkha Abdullakha Pathan Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

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


JUDGEMENT

ASHOKKUMAR C.JOSHI,J. - (1.)Heard learned advocate Mr. B.H.Solanki for the Petitioner and learned APP Ms. Maithili Mehta for the Respondent- State through video conference.
(2.)The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Section 227 of the Constitution of India so also inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973. Rule . Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat.
(3.)This petition is preferred seeking release of the vehicle - Hero Honda Splendour Motorcycle, bearing Registration No. GJ 32 D 4025, which is seized in connection with FIR No. 11186009201023 / 2020 registered with Veraval Police Station, District Gir Somnath, for the offences punishable under the Prohibition Act.


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