NARENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision under Sec. 438 read with Sec. 442 of the BNSS, 2023 is preferred being aggrieved by order dtd. 29/1/2026 in MJCR No.35/2026 by the Special Judge, NDPS Act, District- Mandsaur (MP) whereby application for release of vehicle seized bearing registration No.MP-04-CN-4879 in connection with crime No.66/2025 registered at Police Station-Narcotic Cell Indore for the offence punishable under Sec. 8/15, 29 of the NDPS Act, 1985 has been rejected.

(2.) Challenging the impugned order this criminal revision has been preferred.

(3.) Revision petitioner Narendra is the registered owner of the vehicle Scorpio bearing registration No.MP-04-CN-4879 and he was apprehended on 2/12/2025 along with the contraband i.e. 53 kilograms of poppy straw and he is the accused in that case. Trial court has rejected the application relying on the case of Bishwajit Dey Vs. State of Assam (2025) 3 SCC 241.