DEVESH VINODBHAI KAHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule on behalf of the respondent-State. With the consent of learned advocates on both the sides, the matter is heard today finally.

(2.) This petition has been preferred by the petitioner under Articles 226 and 227 of the Constitution of India essentially seeking the relief to release the muddamal vehicle being motorcar bearing Registration No.GJ-06-PK-0941 which has been seized in connection with the FIR No.11196017221251 of 2022 registered with Panigate Police Station, District Vadodara City for the offences punishable under Ss. 65(e), 81, 98(2) and 108 of the the Gujarat Prohibition Act (hereinafter referred to as "the Act"), on suitable terms and conditions.

(3.) Learned advocate for the petitioner submitted that the petitioner is the owner of the vehicle in question and has also been named in the complaint. The copy of the certificate of registration has been produced on record to prove the aspect of ownership.