UDAY SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary along with the report of Station House Officer received. Heard finally at the motion stage.

(2.) This revision has been filed under Section 397 r/w S.401 of the Cr.P.C. against the order dated 09.01.2017 passed by Additional Special Judge,(N.D.P.S. Act) Mandsaur, whereby learned Special Judge rejected the application filed by applicant Uday singh under Section 451 and 457 of Cr.P.C. to release the vehicle Maruti van bearing registration No. MP-09-BA-2631, seized by the Police Nahargarh, District-Mandsaur in Crime No.284/2016 under Section 8/15, 29 of NDPS Act.

(3.) Brief facts of the case are that on 07/07/16 on an information Police Nahargarh seized the vehicle registration No. MP-09- BA-2631 carrying 85 kg. of illegal poppy husk (doda choora) and registered the Crime No.284/2016 for an offence u/S.8/15, 29 of NDPS Act.