NEERUDI DHANAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Mohammed Sayeed Uddin, learned counsel representing Sri Nuthalapati Krishna Murthy, learned counsel for the appellant, and Sri C.P. Somayaji, learned Additional Public Prosecutor, along with Sri A. Sai Rohit, learned Assistant Public Prosecutor, representing the respondent -State.

(2.) The present Criminal Appeal is preferred by the appellant, owner of the vehicle, i.e., Tata Sumo bearing Registration No. AP 04 K 3141 (hereinafter referred to as "the disputed vehicle "), which was confiscated, on the ground that it was used for transportation of narcotic substances seized in the case, vide judgment dtd. 8/12/2008 passed in NDPS S.C.No.14 of 2008 on the file of learned Special Sessions Judge for Trial of Cases under the Narcotic Drugs and Psychotropic Substances Act, 1985 - cum - I Additional Sessions Judge, East Godavari District, Rajahmundry.

(3.) The learned counsel for the appellant would submit that Sec. 60(3) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act ") reads as follows: