MANSIBHAI RAMJIBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. R.C. Kodekar, waives service of rule on behalf of respondent ­ State. With the consent of the learned Counsel for the parties, the matter is taken up for final hearing.

(2.) BY way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the judgment and order dated 26.5.2013, passed by the Additional Judicial Magistrate, First Class, Botad, in Misc. Criminal Application No.28 of 2013, rejecting the application filed by the petitioner for releasing his Truck bearing Regn. No.GJ-10-V-6017. The petitioner has also challenged the judgment and order dated 9.7.2013, passed in Misc. Criminal Revision Application No.14 of 2013, by 5th Additional Sessions Judge, Camp at Botad, by which the Revision Application filed by the present petitioner challenging the decision of the learned Magistrate came to be rejected and confirmed the decision of the learned Magistrate. Hence, the present petition.

(3.) HEARD Mr. M.A. Bukhari, learned Advocate, for the petitioner and Mr. L.R. Pujari, learned APP, for the respondent ­ State.