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Irshad Son Of Roshan vs State Of Rajasthan
2022 Latest Caselaw 4251 Raj/2

Citation : 2022 Latest Caselaw 4251 Raj/2
Judgement Date : 27 June, 2022

Rajasthan High Court
Irshad Son Of Roshan vs State Of Rajasthan on 27 June, 2022
Bench: Uma Shanker Vyas
 HIGH COURT OF JUDICATURE FOR RAJASTHAN
             BENCH AT JAIPUR

     S.B. Criminal Revision Petition No. 675/2022

Irshad Son Of Roshan, Resident Of Khai Pada Baran,
Police Station Kotwali, Baran, District (Raj.)
                                                           ----Petitioner
                                Versus
State Of Rajasthan, Through P.P.
                                                         ----Respondent

For Petitioner(s) : Mr. Jagdish Nagar, Adv. For Respondent(s) : Mr. M.K. Sheoran, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

27/06/2022

This criminal revision petition has been filed

against the order dated 29.04.2022 passed by the

learned Special Judge, N.D.P.S. cases, Baran, District

Baran (Rajasthan), whereby the application filed by the

accused-petitioner under Section 457 Cr.P.C. for

releasing the vehicle- Motor Cycle bearing registration

No.RJ-28-ST-0826 has been dismissed.

It is contended by the learned counsel for the

petitioner that the petitioner is registered owner of the

vehicle and there is no other rival claim for its release.

Relying on the judgments of the Hon'ble Apex Court of

India in cases of Sunderbhai Ambalal Desai vs.

(2 of 4) [CRLR-675/2022]

State of Gujarat, (2002) 10 SCC 290 and

Coordinate Bench Judgments dated 14.08.2012 in

S.B. Criminal Miscellaneous Petition

No.2682/2012, Phool Singh vs. State of

Rajasthan and in cases of Bal Mikand vs.

State,1994 Cri Lr (Raj) 4, Prakash Chand vs. State

of Rajasthan, S.B. Criminal Miscellaneous Petition

No.416/2010 decided on 12.03.2010 & Laxman

vs. State of Rajasthan, S.B. Criminal

Miscellaneous Petition No.61/2018 decided on

16.04.2018, learned counsel submitted that vehicle be

given to the petitioner on furnishing 'supurdginama'.

Opposing the prayer, learned Public Prosecutor

submitted that vehicle in question was used for

commission of offence under the provisions of the

Narcotic Drugs and Psychotropic Substances Act, 1985

(for brevity "the Act of 1985") and can be subject-

matter of confiscation under Section 60 of the Act of

1985 and hence, the petitioner is not entitled for

release of the vehicle in his favour.

Heard learned counsels for the parties and

perused the record.

It is undisputed that petitioner is registered owner

of the vehicle in question which has not been claimed

by any other person. Now, it is no more res integra that

(3 of 4) [CRLR-675/2022]

vehicle seized under the provisions of the Act of 1985

can be released in favour of its registered owner;

though, may be an accused, if no order of confiscation

has been passed, which has not been done in the

present case.

In these circumstances, this criminal revision

petition deserves to be allowed and is accordingly

allowed. The order dated 29.04.2022 passed by the

learned Special Judge, N.D.P.S. cases, Baran, District

Baran (Rajasthan) is quashed and set aside. It is

directed that the vehicle- Motor Cycle bearing

registration No.RJ-28-ST-0826 be released in favour of

the petitioner on 'supurdginama' on his producing

original registration certificate and on satisfying

following conditions:-

(1) He furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the trial Court undertaking to produce the vehicle in question in the Court as and when required to do so. (2) He shall get the vehicle in question photographed showing the registration number as well as the chassis number. Such photograph shall be taken in the presence of the Investigating Officer, to be kept on the file of the case. (3) The personal bonds of the petitioner and bonds of sureties shall carry the photographs of the petitioner and his sureties and the bond of

(4 of 4) [CRLR-675/2022]

sureties shall further carry the photographs of persons identifying them before the Court with full residential particulars of the sureties and the persons identifying them. (4) The petitioner shall undertake not to transfer the ownership of the vehicle in question and not to lease it to anyone and not to make or allow any changes in it to be made so as to make unidentifiable and produce the same before the Court as and when required.

(UMA SHANKER VYAS),J

DANISH USMANI /72

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