Mangi Lal vs State Of Rajasthan (2025:Rj-Jd:18567)
2025 Latest Caselaw 11404 Raj

Rajasthan High Court - Jodhpur

Mangi Lal vs State Of Rajasthan (2025:Rj-Jd:18567) on 15 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:18567]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 386/2025

Mangi Lal S/o Gopala Ram, Aged About 29 Years, R/o Jaisla , P.s.
Bhojasar, Dist Phalodi Raj
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. BR Godara
For Respondent(s)          :     Mr. Vikram Rajpurohit, Dy.G.A.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/04/2025

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

challenge has been made to the order dated 25.02.2025 passed

by the learned Add. Session Judge District Phalodi in Crlm. Misc.

Case No.95/2025 pertaining to FIR No. 112/2024 registered at

Police Station Bhojasar, District Phalodi whereby the prayer made

by the petitioner for releasing the vehicle in question (Bolero

Camper) bearing registration No. RJ43-GA-2142 has been

declined.

2. 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 further 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.

[2025:RJ-JD:18567] (2 of 2) [CRLR-386/2025]

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

Court below.

(FARJAND ALI),J 119-Chhavi/-

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