FATHIMA SANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 8/6/2021 passed by the Principal District and Sessions Judge and Special Judge, Mangaluru in Crime No.126/2020, wherein the petitioner is alleged of offences punishable under Ss. 8(c), 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act ').

(2.) What drives the petitioner to this Court is rejection of an application filed under Ss. 451 and 457 of Cr.P.C., seeking release of the vehicle involved in the alleged crime.

(3.) The learned Special judge by his order dtd. 8/6/2021 holds that the Court has no power to release the vehicle and therefore, turns down the application.