MOHAMMAD OSEEM Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Sec. 528 of BNSS assailing order dtd. 25/4/2025 passed by Additional Special Judge (NDPS Act), Rewa, in M.J.C.R. No. 621/2025, whereby, the petitioner's application for releasing Bolero bearing registration No.UP-70-BD-0461 has been dismissed.

(2.) Learned counsel for the petitioner submits that he is registered owner of Bolero bearing registration No.UP-70-BD-0461. Aforesaid vehicle has been allegedly seized by the police in Crime No.25 of 2025 under Sec. 8, 21, 22 of NDPS Act and 5/13 of MP Drug Control Act and Sec. 503 of BNS. On above grounds, it is urged that order passed by the trial Court be set aside and vehicle UP-70-BD-0461 be released and given on Supurdagi.

(3.) Learned Panel Lawyer for the respondent/ State has opposed the application.