Dinesh Singh vs State Of Rajasthan (2026:Rj-Jd:4602)
2026 Latest Caselaw 1165 Raj

Rajasthan High Court - Jodhpur

Dinesh Singh vs State Of Rajasthan (2026:Rj-Jd:4602) on 27 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:4602]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 597/2025

Dinesh Singh S/o Dhokal Singh, Aged About 41 Years, Doli
Rajguro Doli Tehsil Pachpadra Barmer
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Chandan Singh
                                 Mr. Uttam Rajpurohit
For Respondent(s)          :     Mr. Surendra Bishnoi, AGA


                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/01/2026

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

challenge has been made to the order dated 15.04.2025 passed

by the learned Special Judge, NDPS Act No.1, Jodhpur in Criminal

Misc. Case No.218/2025 pertaining to FIR No.291/2024 registered

at Police Station Shastri Nagar, District Jodhpur whereby the

prayer made by the petitioner for releasing the vehicle in question

(Skoda) bearing registration No.RJ- 04-CA-2941 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 further 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.

3. Learned Public Prosecutor opposed the instant criminal

revision petition.

(Uploaded on 28/01/2026 at 04:55:49 PM)

[2026:RJ-JD:4602] (2 of 2) [CRLR-597/2025]

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 5-divya/-

(Uploaded on 28/01/2026 at 04:55:49 PM)

Powered by TCPDF (www.tcpdf.org)