Ram Singh vs State Of Rajasthan
2022 Latest Caselaw 13528 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7801/2022

Ram Singh S/o Shri Bhawani Singh, Aged About 28 Years, R/o 01, Dubaliya, Jhalawad (Rajasthan)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. DS Thind Mr. Chandan Singh For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/11/2022

By way of filing of the instant miscellaneous petition,

challenge has been made to the order dated 18.10.2022 passed

by the learned Special Judge, NDPS Act Cases, Pali in FIR No.

122/2022 registered at Police Station Siriyari District Pali whereby

the prayer made by the petitioner for releasing the vehicle in

question (Royal Enfiled Bullet) bearing registration No. RJ 17 SW

1743 has been declined.

Learned counsel for the petitioner submits that he is the

owner of the vehicle in question which has been seized by the

Police Officers. He submits that the petitioner being the owner of

the vehicle in question, is the person best entitled to get back the

possession of the seized property. There is no other person

claiming supurdagi of the same.

Learned Public Prosecutor opposed the criminal

miscellaneous petition.

(2 of 2) [CRLMP-7801/2022]

In view of the judgment passed by the co-ordinate bench of

this Court in SB Criminal Miscellaneous (Petition) No. 1161/2020

Jitendra Meena v. State of Rajasthan and Anr. with other

connected matters, the petition is allowed and this Court deems it

just and appropriate to release the vehicle in favour of the

petitioner provided he furnishes a Supurdaginama of Rs. 70,000/-

and surety of like amount to the satisfaction of the Magistrate

concerned.

(FARJAND ALI),J 264-Arti/-

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