AJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 Application, the Applicant has put to challenge the order dtd. 10/7/2025, passed by learned Special Session Judge (NDPS Act)/1st Additional District and Session Judge, Rudrapur, District Udham Singh Nagar in Misc. Release Application No.211 of 2025 'Ajay Singh Vs. State", whereby the vehicle release application of the Applicant for seeking custody/possession of vehicle having Registration No.UK04AL4210 as well as Mobile Samsung Company Galaxy, has been rejected by the learned Trial Court.

(2.) The Applicant is the registered owner of the aforesaid vehicle as well as mobile phone.

(3.) It was contended by the Applicant that UK04AL4210 was standing under the sky and the same would diminish its value.