SAINABA Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for parties. The appellant alleges that that she is the registered owner of a Maruti Suzuki car and the vehicle was involved in Crime No.74 of 2022 at Manjeri Police Station for offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act,1985 (for short the 'NDPS Act'). The incident occurred on 30/1/2022 when accused No.1 telephonically asked the appellant's son i.e. accused No.3 to come to Tirur railway station with car to pick up and drop accused No.1 in his house. While they were so returning from Tirur railway station, the police searched their vehicle and found 4.200 KG of Ganja from a bag of the accused No.1 and accordingly registered the crime.

(3.) An application was filed by the appellant seeking release of the car. The Special Court, however, dismissed Signature Not Verified the application and the endeavour of the appellant before the High Court also did not succeed as the Criminal M.C.No.2371/2022 was dismissed on 19/5/2022 which has been assailed before us.