Rampal vs State Of Rajsthan (2025:Rj-Jd:13598)
2025 Latest Caselaw 8680 Raj

Rajasthan High Court - Jodhpur

Rampal vs State Of Rajsthan (2025:Rj-Jd:13598) on 11 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:13598]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1470/2025

Rampal S/o Bhinya Ram Bishnoi, Aged About 28 Years, R/o
Bishnoiyo Ki Dhani, Davra Tehsil Baori, Police Station Kherapa
Dist. Jodhpur.
                                                                   ----Petitioner
                                    Versus
State Of Rajsthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Kailash Chandra Bishnoi
For Respondent(s)         :     Mr. Vikram Singh Rajpurohit, Dy.G.A.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

11/03/2025

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

challenge has been made to the order dated 01.02.2025 passed

by the learned Special Judge, NDPS Act Cases, Rajsamand in

Criminal Misc. Case No.21/2025 pertaining to FIR No.123/2024

registered at the Police Station Bar, District Beawar, whereby the

prayer made by the petitioner for releasing the vehicle in question

(Swift Car) bearing registration No. UP-16-AW-0441, 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

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:13598] (2 of 2) [CRLMP-1470/2025]

3. Learned Deputy Government Advocate opposed the

miscellaneous 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 instant miscellaneous

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.3,00,000/- and surety of like amount to the

satisfaction of the Court below.

(FARJAND ALI),J 91-Ashutosh/-

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