LALLAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Sunil Kumar Singh, learned counsel for the revisionist.

(2.) No one appears on behalf of Union of India despite the fact that counter affidavit has been filed by the special public prosecutor (NCB).

(3.) By the present criminal revision, revisionist has challenged the order dtd. 16/12/2019 passed by the Additional Sessions Judge, Court No.-16, Varanasi in Case No.10 of 2019, under Ss. -8, 20, 27-A, 29, 60 (III) of NDPS Act, Police Station-N.C.B. Mahanagar, Lucknow was rejected on the ground that the applicant could not brought on record any evidence that this fact was not in his knowledge that his vehicle was used in the aforesaid crime. Therefore, on the ground of Sec. 60(3) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act'), the aforesaid application was rejected.