DILIP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard

(2.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. for modification of the order dtd. 12/11/2021 passed by the Special Judge (NDPS Act) Jawad, District Neemuch whereby the application filed by the petitioner under Sec. 451, 457 of Cr.P.C. for supurdgi of his vehicle Hero Super Splender bearing registration No.MP-44 MQ-9575 has been allowed with certain conditions including that he would also file the Fixed Deposit of Rs.25,000.00 towards the supurdgi.

(3.) Counsel for the petitioner has submitted that the case of the prosecution is that the aforesaid vehicle was found to be involved in a criminal case No.168/2021 under the provisions of Sec. 8/15 of the NDPS Act, 1985 wherein 33.6 kg of poppy straw has been seized from the possession of accused Jaswant and Rahul, however, against the applicant, no allegation of involvement is made, however, the motorcycle used by the accused persons belongs to the present petitioner.