SANTOSH CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 24/6/2019 passed by the learned Judge, 3rd Special Court, Purba Burdwan in Sessions Case No. 08 of 2016, arising out of Kanksa Police Station Case No. 46 dtd. 28/1/2016 for offence punishable under Ss. 20(b)(ii)(c)/29 of the Narcotic Drugs and Psychotropic Substances Act 1985 and Ss. 25/35 of the Arms Act, thereby refusing the prayer made under Sec. 457 of Code of Criminal Procedure for return of the seized vehicle of the petitioner.