Satish Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 2612 Raj

[2023/RJJD/008064]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 214/2023

Satish Kumar S/o Shri Chaman Thakur, Aged About 32 Years, R/ o Near Rawalwas, Bus-Stand-Harij, P.s. Harij, District Patan (Gujarat)

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

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

29/03/2023

By way of filing of the instant revision petition, challenge has

been made to the order dated 21.01.2023 passed by the learned

Special Judge, NDPS Cases No.1, District Chittorgarh in FIR

No.75/2022 registered at Police Station Bassi whereby the prayer

made by the petitioner for releasing the vehicle in question

(Bolera Maxi) bearing registration No. GJ-24-V-9466 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.

[2023/RJJD/008064] (2 of 2) [CRLR-214/2023]

Learned Public Prosecutor opposed the criminal revision

petition.

Heard.

Considering the submissions and following the judgment

rendered by Hon'ble the Supreme Court in the case of

Sunderbhai Ambalal Desai Vs. State of Gujarat, reported in

AIR 2003 SC 638 and the order dated 18.11.2022 passed by the

Hon'ble Supreme Court in Criminal Appeal No. 2005/2022 [SLP

(Crl.) No.7280/2022) titled as Sainaba Vs. The State of Kerala

& Anr., wherein, the vehicle involved in a crime under NDPS Act

was directed to be released on terms and conditions to be

determined by the Special Court, the revision petition is allowed

and this Court deems it just and appropriate to release the vehicle

in question in favour of the petitioner on interim custody till

conclusion of the trial provided he furnishes a Supurdaginama of

Rs. 4,00,000/- and surety of like amount to the satisfaction of the

Court below.

(FARJAND ALI),J 166-divya/-

Powered by TCPDF (www.tcpdf.org)