VIPUL M.PANCHOLI,J - (1.)Rule. Learned APP Mr.Dabhi waives service of notice of rule for respondent-State.
(2.)The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India for the release of the muddamal vehicle i.e. Hyundai I20 car bearing Registration No.GJ-05-RF-5897.
(3.)Learned advocate for the petitioner submitted that on registration of the FIR being C.R. No.III-339 of 2019 registered with Gandevi Police Station, District Navsari, for the offences under the provision of the Gujarat Prohibition Act and Indian Penal Code, the vehicle of the petitioner has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, RC Book is placed on record at Page No.15 of the compilation.