TALKESHBHAI BABUBHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.aAiya, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule for the respondents. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The present application has been filed under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code for releasing the vehicle i.e. MARUTI SUZUKI BALENO ALPHA CAR bearing Registratyon No.GJ-26-N-6064 and quashing and setting aside the order dated 30.07.2019 passed by the learned Judicial Magistrate, First Class, Songadh and the order dated 11.10.2019 passed by the learned Districgt and Sessions Judge, Tapi in Criminal Revision Application No.58 of 2019.