DOLI SHUKLA @ DOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 Application, the Applicant has put to challenge the order dtd. 15/5/2025, passed by learned court of NDPS Act/1st ADJ, Roorkee, District Haridwar in Release Application Paper No.67 of 2025 (Computer No.76 of 2025) (Case Crime No.01 of 2025) under Ss. 8/21/29 of NDPS Act, at Police Station CBN, New Delhi, whereby, the vehicle release application of the Applicant for seeking custody/possession of vehicle having Registration No.UK08AY4248 has been rejected by the learned Trial Court.

(2.) Applicant Doli Shukla @ Doli, is present before this Court through VC, and who has been duly identified by her learned counsel Mr. Bilal Ahmed. The original owner of the aforesaid vehicle is Sri Anupam Kumar Shukla, who is the husband of Smt. Doli Shukla (present Applicant), and the present Applicant is power of attorney holder.

(3.) It was contended by the Applicant that UK08AY4248 was standing under the sky and the same would diminish its value.