PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a order passed by the High Court of Judicature for Rajasthan at Jodhpur dtd. 25/7/2022 in SB Criminal Revision Petition No 521 of 2021 filed by the appellant herein by which the High Court rejected the revision application and thereby affirmed the order of confiscation of the vehicle (dumper) passed by the trial court in Sessions Case No 17 of 2017 seized in connection with the FIR No 141 of 2017 registered with Shambugarh Police Station, District Bhilwara.

(3.) Short facts giving rise to this appeal are as under: A First Information Report came to be registered at the Shambhugarh Police Station against the appellant herein and two other co-accused by name Pukhraj and Ram Bishnoi for the offence punishable under Ss. 8, 15, 25 and 29 respectively of the Narcotic Drugs and Psychotropic Substances Act 1985 (for short 'the NDPS Act'). It appears that the two co-accused were arrested. However, the appellant herein remained absconding.