Megha Ram vs State Of Rajasthan ...
2023 Latest Caselaw 7039 Raj

[2023:RJ-JD:28727]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 960/2023

Megha Ram S/o Ramu Ram Jat, Aged About 23 Years, R/o Dudiyo Ki Dhani, Padasala Matod, Police Station Matod District Jodhpur.

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

----Respondent

For Petitioner(s) : Mr. Kailash Chandra Bishnoi For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/09/2023

1. By way of filing of the instant criminal revision petition,

challenge has been made to the order dated 11.07.2023 passed

by the learned Special Judge, NDPS Cases, Additional Sessions

Judge, Gangapur District Bhilwara in Criminal Misc. Case

No.02/2023 (Sessions Case No.19/2022) pertaining to FIR No.

21/2019 registered at Police Station Karoi, District Bhilwara

whereby the prayer made by the petitioner for releasing the

vehicle in question (Mahindra Scorpio) bearing registration No.

MH-39H-5577, has been declined.

2. Learned counsel for the petitioner submits that he is the

registered owner of the vehicle in question which has been seized

by the Police Officers. He submits that the petitioner being the

registered 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:RJ-JD:28727] (2 of 2) [CRLR-960/2023]

3. Learned Public Prosecutor opposed the instant criminal

revision petition.

4. 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. 5,00,000/- and surety of like amount to the satisfaction of the

Court below.

(FARJAND ALI),J 73-divya/-

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