NEELAM SUBHASH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. R. C. Kodekar waives service of notice for and on behalf of Respondent-State.

(2.) The applicant has preferred this application under sec. 397 of the Code of Criminal Procedure, Code, 1973 for quashing and setting aside of the order dtd. 26/7/2021 passed by learned Sessions Judge, Navsari and thereby release of the muddamal vehicle i.e. KTM RC 900 bearing Registration No.MH-47-AH- 9999.

(3.) Learned advocate for the applicant submitted that on registration of the FIR being C.R. No.II-1066/2019 registered with Navsari Rural Police Station, District Navsari for the offences under the provision of the Narcotic Drugs and Psychotropic Substances Act , 1985, the vehicle of the applicant has been seized as muddamal in connection with the aforesaid offence, however, the said vehicle is duly registered with the transport department of the Government and in support of it, RC Book is placed on record at Page No.21 of the compilation.