JITENDRABHAI VASARMBHAI SAKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal i.e. gold ornament valued at Rs.1,20,000.00, which was seized in pursuance of the FIR bearing C.R.No. I-103/2019 registered at Katargam Police Station, Surat, for the offence punishable under Ss. 457, 380 and 114 of Indian Penal Code, 1860 and also prays to quash and set aside the order dtd. 27/6/2019 passed by learned Chief Judicial Magistrate and 28/10/2021 passed by 7th Additional Sessions Judge, Surat, whereby, the application for releasing muddamal article has been rejected.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent - State.