RAJAT GOSSAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of the Judgment/Order dtd. 7/4/2022 relating to confiscation of vehicle bearing No. WB 69A-3209, passed by the learned Additional Sessions Judge, 1stCourt, Cooch Behar (NDPS) in NDPS Case No.92 of 2020.

(2.) The petitioner's case is that the petitioner made an agreement with one Rajib Barman, son of Khijen Barman of Ruiyerkuthi, Vetaguri, Police Station-Dinhata, District-Cooch Behar, Pin-736134 to rent out his vehicle to Rajib Barman and the said Rajib Barman was using the vehicle.

(3.) The petitioner came to know in June, 2022 from a reliable source that Rajib Barman had been entangled with a false case which was registered as Kotwali Police Station Case No.403 of 2022 dtd. 25/9/2020 under Sec. 20(b)(ii)(c) of The Narcotic Drugs and Psychotropic Substances Act, 1985 and the same numbered as NDPS Case No.92 of 2020. The investigating authority after completion of the investigation, filed a charge sheet under Sec. 20(b)(ii)(c) of The Narcotic Drugs and Psychotropic Substances Act, 1985. Charge was framed, Trial commenced and after completion of the trial, Rajib Barman was acquitted but the vehicle bearing no. WB69A- 3209 has been confiscated to the State.