Naresh Kumar vs State Of Rajasthan (2026:Rj-Jd:1352)
2026 Latest Caselaw 375 Raj

Rajasthan High Court - Jodhpur

Naresh Kumar vs State Of Rajasthan (2026:Rj-Jd:1352) on 12 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:1352]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 27/2026

 Naresh Kumar S/o Bhoop Singh, Aged About 27 Years, R/o
 Bhagat Singh Colony, Barnala Road, Sirsa, District- Sirsa,
 Haryana.
                                                                     ----Petitioner
                                      Versus
 State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Mahendra Godara
For Respondent(s)           :     Mr. NS Chandawat, Dy.G.A.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

12/01/2026

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

challenge has been made to the order dated 04.12.2025

passed by the learned Additional Sessions Judge, Bhadra,

District Hanumangarh, in Criminal Misc. Case No.21/2025

pertaining to FIR No. 134/2025 registered at Police Station

Bhadra, District Hanumangarh whereby the prayer made by

the petitioner for releasing the vehicle in question (Swift Dzire

VDI) bearing registration No.HR-06-AD-6001, 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 submits that the petitioner being the

owner of the vehicle in question, is the person best entitled to

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[2026:RJ-JD:1352] (2 of 2) [CRLR-27/2026]

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.

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.05,00,000/-

and surety of like amount to the satisfaction of the Court

below.

(FARJAND ALI),J 26-Samvedana/-

(Uploaded on 13/01/2026 at 06:29:13 PM)

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