DHANJIBHAI BHIMAJI BAVRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learend advocate Mr. Sadik A Ansari for the applicant and learned APP Mr. HK Patel 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.

(3.) This petition is preferred seeking release of the Access Two wheeler bearing registration No. GJ 18-CK-4414 which is seized in connection with CR No. I -147/2018 registered with Sector 21 Police Station, District- Gandhinagar.