VIMAL KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on IA No.02/2022, an application for condonation of delay in filing the Revision.

(2.) On due consideration of the reasons mentioned therein, the same is allowed and delay in filing the Revision is condoned.

(3.) By way of this Petition, the Petitioner is questioning the legality and propriety of the order dtd. 27/7/2022 passed by the Special Judge, NDPS Act, Surajpur, District Surajpur in Misc. Criminal Case No.37/2022 whereby, the application filed by the Petitioner under Sec. 457 Cr.P.C seeking custody of Honda motorcycle No.CG 29-A 3005 as also mobile, has been rejected.