Gujarat High Court
Mukesh Hiralal Oad vs State Of Gujarat on 17 September, 2020
Equivalent citations: AIRONLINE 2020 GUJ 990
Author: Ashokkumar C. Joshi
Bench: Ashokkumar C. Joshi
R/SCR.A/3009/2020 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3009 of 2020
FOR APPROVAL AND SIGNATURE:
HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
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1 Whether Reporters of Local Papers may be allowed NO
to see the judgment ?
2 To be referred to the Reporter or not ? NO
3 Whether their Lordships wish to see the fair copy NO
of the judgment ?
4 Whether this case involves a substantial question NO
of law as to the interpretation of the Constitution of
India or any order made thereunder ?
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MUKESH HIRALAL OAD
Versus
STATE OF GUJARAT
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Appearance:
MR ANVESH V VYAS(5654) for the Applicant(s) No. 1
PARESHKUMAR A SUTHAR(9087) for the Applicant(s) No. 1
MS MOXA THAKKAR, APP (2) for the Respondent(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 17/09/2020
ORAL JUDGMENT
1. The petitioner has filed this petition seeking to invoke extra ordinary jurisdiction of this Court under Article 226 and 227 of the Constitution of India, mainly supervisory jurisdiction so also inherent powers under section 482 of the Criminal Procedure Code seeking to release the muddamal vehicle - Maruti Suzuki Page 1 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT Swift Car - four wheeler bearing RTO registration No. RJ-27-CB- 6726 in connection with the FIR being CR. No. III - 5223 of 2017 registered before the Idar Police Station, Dist. Sabarkantha for the offence punishable under Sections 65(A)(E), 66(B), 116B and 98(2) of the Gujarat Prohibition Act.
2. Heard learned advocate Mr. Anvesh Vyas for the petitioner and learned APP Ms. Moxa Thakkar on behalf of the respondent - State of Gujarat through video conference.
Factual Matrix of the case:
3. It is the case of the petitioner that he is the owner of the muddamal car in question. It is further the case of the petitioner that the learned Courts below have rejected the release of muddamal applications, only because of restriction under Section 98(2) of the Prohibition Act and if the muddamal vehicle would lie at the Police Station for more time, there will be physical damage to it and therefore, interference of this Hon'ble Court is required in the interest of justice.
3.1 It is contended that the muddamal car in question was seized by the Idar police as the foreign liquor worth Rs.1,02,800/- was found in the car and the offence, as aforesaid, came to be registered.
3.2 It is also contended that the petitioner has purchased the muddamal car in question with aforesaid registration number. That, at present the said vehicle is lying at the Police Station in abandoned condition. It is also contended that learned Additional Chief Judicial Magistrate, Idar had rejected the muddamal application and thereafter, the learned 3rd Additional Sessions Judge, Sabarkantha @ Idar also confirmed the said order and Page 2 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT therefore, the present petition is filed with a prayer to set aside the orders passed by the learned Courts below and also prayed for releasing the aforesaid muddamal vehicle.
3.3 Learned advocate Mr. Vyas for the petitioner time and again vehemently submitted that the coordinate bench passed the order in favour of the petitioner in identical cases. Further learned advocate for the petitioner has placed reliance upon the judgments of co-ordinate Bench (1) in case of Ritesh Bishmber Agrawal vs. State of Gujarat in Special Criminal Application No. 5533 of 2018 order dated 18.01.2019, (2) in case of Ganibhai Yusufbhai Jamroth vs. State of Gujarat in Special Criminal Application No. 2776 of 2020 order dated 07.07.2020, (3) in case of Ranjitbhai Ishvarbhai Chunara (Vaghela) vs. State of Gujarat in Special Criminal Application No. 7631 of 2019 order dated 12.06.2020, (4) in case of Zala Mahendrasinh Kirtisinh vs. State of Gujarat in Special Criminal Application No. 2717 of 2020 order dated 26.06.2020, (5) in case of Prajapati Rajendrakumar Rameshbhai Vs. State of Gujarat in Special Criminal Application No. 2692 of 2020 order dated 14.07.2020 and also placed reliance upon the judgment delivered by the Hon'ble Apex Court in case of Sunderbhai Ambalal Desai Vs. State of Gujarat, AIR 2003 SC 638.
4. Per contra, learned APP Ms. Thakkar for the State has vehemently argued that if the said muddamal vehicle is released, in that case there are all chances of committing the same offence in future under the Prohibition Act. Therefore, learned Courts below have rightly disallowed the muddamal applications. Further, learned APP has also placed reliance upon the judgment passed by this Court in case of Anilkumar Ramlal @ Ramanlaji Mehta Vs. State of Gujarat in Special Criminal Application No. Page 3 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT 2185 of 2018 dated 05.04.2018. Order dated 12.06.2020 passed in Special Criminal Application No. 7631 of 2019, wherein contrary view has been taken in releasing muddamal vehicle involved in the Gujarat Prohibition Act. Learned APP further contended that SLP (Cri.) No. 886 of 2018 is pending before the Hon'ble Apex Court in respect of the said issue, and therefore, no power would be exercised by this Court for releasing the vehicle seized by Police in the prohibition Offence. It is also contended that learned Courts below have rightly disallowed the muddamal application by invoking Section 98(2) of the Prohibition Act and Court below has no jurisdiction to pass order for interim release of muddamal vehicle when trial is pending in connection with offence under the Prohibition Act. Learned APP further urged that in view of Section 98(2) of the latest Prohibition Act, as well as, as per judgment passed by this Court in case of Anilkumar Ramlal @ Ramanlaji Mehta Vs. State of Gujarat (supra), the vehicle used in Probhition, where quantity is more than 10 liters, cannot be released. Further, learned APP also placed reliance upon judgment of Co ordinate Bench dated 15.12.2017 in Special Criminal Application No. 8521 of 2017. It is further contended by learned APP that petitioner belongs to Rajasthan so also the muddamal vehicle is having registration number of Rajasthan.
5. Having heard the arguments advanced by both the sides, while determining the other issues raised by the learned APP in reference to Sections 98 and 99 and other provisions of the said Act, and referring that to be determined in future in appropriate proceedings being contentious issue, this Court is not inclined to enter into that arena in the present matter and instead exercised the powers vested under Articles 226 and 227 of the Constitution.
5.1 With respect, this Court in case of Anilkumar Ramlal @ Page 4 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT Ramanlaji Mehta Vs. State of Gujarat (supra) in Special Criminal Application No. 2185 of 2018 dated 05.04.2018 has also returned the captioned involved vehicle in the Prohibition Act under Articles 226 and 227 of the Constitution by exercising its powers to do that even at initial stage.
6. Having heard the arguments advanced by both the sides, it would be worthwhile to refer profitably at this stage to the observations made by the Hon'ble Apex Court that within a period of six months before concerned Court to needful be done. Further, the Hon'ble Apex Court also to the extent of directing that where the vehicle is not claimed by the accused, owner or the Insurance Company or by third person which such vehicle may be ordered to be auctioned by the Court, if the said vehicle is insured with the insurance company then Insurance Company be informed by the Court to take possession of the vehicle which is not claimed by the owner or third person. If the Insurance company fails to take possession, the vehicle may be sold as per the direction of the Court. The Court would pass such orders, then within a period of six months from the date of production of such vehicle before the Court. It is also directed that before handing over such possession of vehicle, appropriate photographs of the said vehicle should be taken and detailed panchnama should also be prepared. The Hon'ble Apex Court also held that to specifically direct the concerned Magistrate would take immediate action for seeing powers under Section 451 of the Code and properly exercise and articles are not kept for long time at the Police Station, in any case, for not more than 15 days to one months. It is therefore, directed this object can also be achieved however, there should be proper supervision by the Registry of the concerned High Court in seeing that Rules framed by the High Court with regard to such articles are Page 5 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT implemented properly.
6.1 Learned APP has submitted the report of the IO, which has been taken into consideration by this Court. Further, it is nobody's case that same vehicle is used in any earlier offence and therefore, cannot deny the interim possession of vehicle to the petitioner and on the basis of the judgment of Hon'ble Supreme Court in case of Sunderbhai Ambalal Desai Vs. State of Gujarat (Supra), this Court is inclined to exercise extraordinary powers under Articles 226 and 227 of the Constitution. It is observed by the Hon'ble Apex Court in case of Sunderbhai Ambalal Desai Vs. State of Gujarat (Supra), as under:
"15. Learned Senior Counsel Mr. Dholakia, appearing for the State of Gujarat further submitted that at present in the Police Station premises, number of vehicles are kept unattended and vehicles become junk day by day. It is his contention that appropriate directions should be given to the Magistrates who are dealing with such questions to hand over such vehicles to its owner or to the person from whom the said vehicles are seized by taking appropriate bond and the guarantee for the return of the said vehicles if required by the Court at any point of time.
16. However, the learned counsel appearing for the petitioners submitted that this question of handing over vehicles to the person from whom it is seized or to its true owner is always a matter of litigation and a lot of arguments are advanced by the concerned persons.
17. In our view, whatever be the situation, it is of no use to keep such -seized vehicles at the police stations for a long period. It is for the Magistrate to pass appropriate orders immediately by taking appropriate bond and guarantee as well as security for return of the said vehicles, if required at any point of time. This can be done pending hearing of applications for return of such vehicles."Page 6 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020
R/SCR.A/3009/2020 JUDGMENT 6.2 This Court has assistance of orders passed by the co
ordinate Bench in case of Ritesh Bishmber Agrawal vs. State of Gujarat in Special Criminal Application No. 5533 of 2018 order dated 18.01.2019, (2) in case of Ganibhai Yusufbhai Jamroth vs. State of Gujarat in Special Criminal Application No. 2776 of 2020 order dated 07.07.2020, (3) in case of Ranjitbhai Ishvarbhai Chunara (Vaghela) vs. State of Gujarat in Special Criminal Application No. 7631 of 2019 order dated 12.06.2020, (4) in case of Zala Mahendrasinh Kirtisinh vs. State of Gujarat in Special Criminal Application No. 2717 of 2020 order dated 26.06.2020, (5) in case of Prajapati Rajendrakumar Rameshbhai Vs. State of Gujarat in Special Criminal Application No. 2692 of 2020 order dated 14.07.2020, wherein, muddamal vehicle was used in offences under the Prohibition Act released by this Court at many occasions.
7. Resultantly, in-fleri the petition succeeds and is allowed. The order passed by the learned 3rd Additional Sessions Judge, Sabarkantha @ Idar dated 10.02.2020 in Criminal Revision Application No. 1 of 2020, confirming the order dated 06.03.2019 passed by the learned Additional Chief Judicial Magistrate, Idar, is hereby set aside. The authority concerned is directed to release the vehicle of petitioner being Maruti Suzuki Swift Car - four wheeler bearing RTO registration No. RJ-27-CB-6726 on the terms and conditions that the petitioner:
a) Shall furnish, by way of security, bond as per valued cited in Panchnama or seizure memo and solvent surety of the equivalent amount;
b) Shall file an undertaking before the trial Court that prior to alienation or transfer in any mode or manner, prior permission of the concerned Court shall be taken till conclusion of the trial,
c) Shall also file an undertaking to produce the vehicle as an Page 7 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020 R/SCR.A/3009/2020 JUDGMENT when directed by the trial Court;
d) If the I.O. finds use of vehicle in any illegal activity by the present petitioner then this order shall stand cancel and the vehicle will be seized.
7.1 Before handing over the possession of the vehicle to the petitioner, necessary photographs shall be taken and a detailed Panchnama in that regard, if not already drawn, shall also be drawn for the purpose of trial.
7.2 If, the I.O. finds it necessary, VIDEOGRAPHY of the vehicle also shall be done. Expenses towards the photographs and the videography shall be BORNE by the petitioner.
8. Rule is made absolute accordingly. The Registry is directed to communicate this order by fax/e-mail to the concerned Court and Police Station.
[ Dr. Ashokkumar C. Joshi, J ] hiren Page 8 of 8 Downloaded on : Fri Sep 18 23:06:41 IST 2020