LOYOLA JOHNSON Vs. STATE

JUDGEMENT

(1.) These Criminal Revisions are directed against the orders passed in Crl.M.P.Nos.337 of 2024, 1169 of 2024, 1557 of 2024, 899 of 2024, 4631 of 2024, 3626 of 2024 and 5495 of 2024 dtd. 27/2/2024, 5/6/2024, 22/7/2024, 7/5/2024, 30/8/2024, 13/8/2024 and 9/9/2024 respectively, dismissing the petitions filed under Ss. 451 r/w 457 Cr.P.C.

(2.) The orders now under challenge came to be passed in the petitions filed under Ss. 451 r/w 457 Cr.P.C. seeking interim custody of the vehicles involved in the cases registered under Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'NDPS Act').

(3.) Except the revision in Crl.R.C.(MD)No.646 of 2024, which came to be filed by the accused, other revisions came to be filed by a third party / owner of the vehicles.