AMUTHA Vs. STATE

JUDGEMENT

(1.) These Criminal Revisions in Crl.R.C.(MD)Nos.212 of 2023, 1004, 1117, 1130, 1195, 1234, 1291, 1301, 1365 of 2024 and 150, 171, 176, 196, 201, 219, 285, 312, 334, 340, 351, 394, 439, 467, 504 and 518 of 2025 are directed against the orders passed in Crl.M.P.Nos.3201 of 2022, 2444 of 2024, 1774 of 2024, 1754 of 2024, 1656 of 2024, 1559 of 2024, 2295 of 2024, 5565 of 2024, 5361 of 2024, 1852 of 2024, 3864 of 2024, 3134 of 2024, 8439 of 2024, 2006 of 2024, 3370 of 2024, 3325 of 2024, 713 of 2025, 5863 of 2024, 359 of 2025, 358 of 2025, 186 of 2025, 462 of 2025, 20 of 2025, 527 of 2025 and 357 of 2025 dtd. 4/1/2023, 6/9/2024, 16/10/2024, 16/10/2024, 28/6/2024, 27/4/2024, 26/3/2024, 19/11/2024, 8/11/2024, 8/10/2024, 2/1/2025, 23/10/2024, 17/12/2024, 28/11/2024, 22/1/2025, 11/11/2024, 7/2/2025, 10/1/2025, 4/3/2025, 4/3/2025, 31/1/2025, 7/3/2025, 27/2/2025, 18/3/2025 and 4/3/2025 respectively, dismissing the petitions filed under Sec. 497 B.N.S.S. (451 r/w 457 Cr.P.C.)

(2.) The Criminal Revisions in Crl.R.C.(MD)Nos.512 of 2025 and 536 of 2025 are directed against the conditions and condition No.(ii) respectively passed in Crl.M.P.Nos.6699 of 2025 and 4011 of 2024 dtd. 12/3/2025 and 10/9/2024.

(3.) The orders now under challenge came to be passed in the petitions filed under Sec. 497 B.N.S.S. seeking interim custody of the vehicles and cell phones involved in the cases registered under the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'NDPS Act')