Guj HC | High Court exercises power under Article 226 to pass order under Gujarat Prohibition Act
Gujarat High Court: The Bench of Sonia Gokani, J. passed an order of release of the vehicle after levying certain stringent rules
Release of Vehicle
Utt HC | Court distinguishes between S. 60 of NDPS Act and S. 451 of CrPC, releases seized vehicle finding it unreasonable during pendency of trial
Uttaranchal High Court: The Bench of Ravindra Maithani, J. allowed a petition setting aside the impugned order of the Court while passing