NAGENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 12/4/2024, passed in Miscellaneous Release Application No.130 of 2024, State of Uttarakhand Vs. Blaka Singh, by the court of Special Judge, NDPS Act, Rudrapur, District Udham Singh Nagar ('the case'). By it, the application filed by the revisionist for release of a vehicle bearing registration no. UP22 AT 4822 ('the vehicle') has been rejected.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the revisionist would submit that the revisionist is the registered owner of the vehicle. The vehicle has not been confiscated. It is a case property. Therefore, the vehicle may be released in his favour. 3. Learned State Counsel would submit that subject to some conditions, the vehicle may be released in favour of the revisionist.