Bhoma Ram vs State Of Rajasthan
2024 Latest Caselaw 8634 Raj

Rajasthan High Court - Jodhpur

Bhoma Ram vs State Of Rajasthan on 27 September, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                    (1 of 2)                      [CRLR-821/2024]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR



           S.B. Criminal Revision Petition No. 821/2024




Bhoma Ram S/o Sh. Babu Ram, Aged About 23 Years, R/o
Bharujio Ki Dhani, Barnau, Ps Chamu, Dist. Jodhpur Rural (Raj.).


                                                                  ----Petitioner
                                   Versus


State Of Rajasthan, Through PP
                                                                ----Respondent


For Petitioner(s)         :    Mr. Arjun Singh Rathore
For Respondent(s)         :    Mr. Surendra Bishnoi, PP



          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

27/09/2024

Heard the parties.

This criminal revision is preferred against the order dated

15.05.2024 passed by the learned Additional Sessions Judge No.1,

Raisinghnagar, District Anupgarh (Sri Ganganagar Judgeship) in

Criminal Misc. Case No.218/2024, arising out of FIR No.07/2024

registered with Police Station Sameja Kothi.

Four-wheeler of the petitioner bearing registration No.RJ-19-

CK-4388 was seized in connection with FIR No.07/2024 registered

under the NDPS Act with Police Station Sameja Kothi.

(2 of 2) [CRLR-821/2024]

Prayer for release of the four-wheeler was refused vide

impugned order only for the reason that the four-wheeler is

subject-matter of confiscation.

As no purpose would be served by continued detention of the

four-wheeler in police lockup lying since long and considering the

judgment of the Hon'ble Supreme Court in the case of Sunder

Bhai Ambalal Desai Vs. State of Gujarat reported in AIR

2003 (SC) 638, the prayer for interim custody of the four-

wheeler to the petitioner is allowed on execution of a bond of

Rs.1,00,000/- with two sureties of the like amount.

The petitioner shall not sell the four-wheeler without

permission of the Court.

Accordingly, the instant criminal revision stands disposed of.

(BIRENDRA KUMAR),J 34-deep/-

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