ARSHAD HUSSAIN Vs. STATE OF MADHYA PRADESH STATION

JUDGEMENT

(1.) This petition has been filed under 482 of the Cr.P.C against the order dtd. 18/2/2022 passed by the Special Additional Judge, NDPS Act Ratlam in MJCR.No.91/2022 arising out of Crime No.114/2021 under Sec. 8,20,18,25 and 27 of the NDPS Act; whereby, the

(2.) petitioner's application under Sec. 451/457 of the Cr.PC to obtain his Hyundai Creta Car bearing registration No.MP 04 CQ 8343, has been rejected.

(3.) Facts of the case in brief are that the aforesaid Crime No.114/2021 has been registered on 25/2/2021, against Abdul Salam and Rakesh Kumar Rathore, who were travelling in the aforesaid car and on searching a bag containing Rs.4,50,000.00 was found and also 590 grams of cannabis (Ganja) which was screwed under the partition plate near the silencer and a country made pistol with 5 live rounds was also found.