Abdul Salam vs State Of Rajasthan (2026:Rj-Jd:10725)
2026 Latest Caselaw 3359 Raj

Citation : 2026 Latest Caselaw 3359 Raj
Judgement Date : 26 February, 2026

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Rajasthan High Court - Jodhpur

Abdul Salam vs State Of Rajasthan (2026:Rj-Jd:10725) on 26 February, 2026

[2026:RJ-JD:10725]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1499/2026

Abdul Salam S/o Mohammad Ishak, Aged About 50 Years,
Resident Of 113, Musalmano Ka Bas, Pichiyak,bilara, Jodhpur,
Rajasthan.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Kshitij Vyas
For Respondent(s)         :     Mr. Anurag Jyani for
                                Mr. Mahaveer Bishnoi, AAG



     HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

26/02/2026

Learned counsel for the petitioners as well as learned

counsel appearing on behalf of learned Additional Advocate

General for Mining Department jointly submit that the controversy

involved in these matters are no more res integra in view of

judgment passed by Co-ordinate Bench of this Court in Chaina

Ram Vs. State of Rajasthan (S.B. Criminal Misc. Petition

No.597/2024, decided on 19.05.2025), and the issue raised in

these criminal misc. petitions being squarely covered by the ratio

laid down in the said judgment, the petitions can be be disposed

of in terms of the judgment aforesaid. The relevant para of the

judgment reads as follows :-

"6. Heard learned counsel for the parties. Perused the material available on record.

7. After hearing learned counsel for the parties and having perused the judgments of the coordinate Benches of this Court particularly in the cases of Kishore Singh (supra), Narayan Gadri

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(supra) and M/s Mahadev Construction (supra), this Court finds that the controversy involved in the present batch of criminal misc.

petitions has already been set to rest and is no longer res integra. Therefore, the petitions in hand are to be decided in accordance with the parameters laid down in these judgments.

8. Consequently, it is held that under the mining laws, the state authorities have the powers for initiating confiscation proceedings in relation to the vehicles seized for violation of the mining laws. It is once, the confiscation proceedings are initiated, the vehicle cannot be released on supurdaginama as prayed by few of the petitioners. However, the said vehicles can only be released on payment of penalty and compounding fees. Whereas, the vehicles qua which no confiscation proceedings have yet been commenced, the competent criminal Court can handover interim custody of the vehicles to its true owner as a criminal Court is not supposed to keep a vehicle detained until the confiscation proceedings are commenced and concluded by the mining department.

9. It is however, made clear that in the cases where criminal Court had handed over interim custody of the vehicles to its true owners on supurdaginama, the mining department shall be free to pass confiscation orders and take back the vehicles in accordance with law.

10. The present batch of criminal misc. petitions is disposed of with liberty to the petitioners to approach the competent Court for filing fresh applications for release of their vehicle. The competent Court shall decided the fresh applications, if filed, in accordance with the observations made by this Court in para 8 of the judgment.

11. All pending applications stand disposed of accordingly.

12. A copy of this order be placed in each file."

Accordingly, the impugned order dated 12.02.2026 is set

aside and the instant criminal misc. petition is disposed of with a

direction to the petitioner to approach the competent Court by

way of filing a fresh application for release of his vehicle bearing

Engine No.S337A51266. The competent Court shall decide the

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fresh application, if filed, in accordance with the observations

made by this Court in para-8 of the order 19.05.2025 rendered in

the case of Chaina Ram (Supra).