HABEEBKHAN GULAM SARVAR Vs. STATE OF GUJARAT
LAWS(GJH)-2021-2-95
HIGH COURT OF GUJARAT
Decided on February 04,2021

Habeebkhan Gulam Sarvar 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.M.R.Molavi, learned advocate for the applicant and Mr. L.B.Dabhi, learned APP for the respondent - State through Video Conferencing.
(2.)In view of the order passed on 20.1.2021, the learned APP has sent the report of the concerned Police Authority, which shows that the real Registration Number of the Truck is RJ-04-GA-4177 which tallies with the Chassis number and Engine number mentioned in the FIR.
(3.)The present application has been filed under Articles 14, 19(1)(g), 21, 226 of the Constitution of India and under Sections 451 and 482 of the Criminal Procedure Code with a prayer to issue direction for release of muddamal vehicle i.e. Truck bearing registration No.RJ-04-GA-4177, which is seized by police in connection with C.R.No.11191045201940 of 2020 registered with Sola High Court Police Station, District-Ahmedabad.


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