(1.) The petitioner has preferred this petition, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal Vehicle i.e. Maruti Suzuki Swift VDI Car bearing RTO registration No.GJ-18-BD-4081.
(2.) It is the case of the petitioner that petitioner is the wife of deceased Prabhatji Atmaram Thakor who is the original owner of the aforesaid vehicle and it is duly registered with the transport department of the Government. She is, therefore, before this Court.
(3.) The petitioner has placed copy of death certificate of her husband namely Prabhatji Atmaram Thakor and also copy of N.O.C. from the finance company. She has also placed copy of marriage registration certificate and affidavit.