NANDRAM GAWLI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition against dismissal of the application of the petitioner for releasing the motorcycle bearing registration No.MP70-MA-6378 in Sessions Trial No.14/19 initiated on the basis of Crime No.46/19 registered at Police Station-Bhojpur, District-Rajgarh under Section 8/20 of NDPS Act, 1985 for using the same to carry 5 k.g. cannabis (ganja) by accused Samad S/o Munshi Khan. The sessions trial is pending before the Special Judge, NDPS Act, Rajgarh and the impugned order is delivered on 04/07/2019.

(2.) The petitioner is claimed that he is registered owner of the vehicle. The fact is not disputed by the prosecution.

(3.) Submission of the petitioner is that Samad is his friend. He asked for motorcycle to go to see his ailing relative.