NARAYAN LAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. L. B. Dabhi waives service of notice of rule on behalf of the respondent State.

(2.) The petitioner has filed this application seeking to invoke extra ordinary jurisdiction to this Court under Articles 226 and 227 of the Constitution of India, mainly supervisory jurisdiction to release the muddamal vehicle- Mahindra Bolero Pick-up bearing RTO registration No. RJ-06-GB-8912 in connection with the FIR being CR NO. III - 187 of 2019 registered with Waghodia Police Station, District - Vadodara (Rural) for the offence punishable under Sections 65(A)(E), 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Heard learned advocate Mr. Imtiyaz I. Mansuri for the petitioner and learned APP Mr. L. B. Dabhi on behalf of the Respondent State of Gujarat through video conference.