PREMJIT ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The revision is heard in presence of the learned counsel for the State.

(2.) This revision is against an order dtd. 22/7/2022 passed by the learned Additional Session Judge, 1stCourt, Cooch Behar (NDPS), in connection with NDPS Case No. 90 of 2021 under Sec. 21(c)/25/29 of the Narcotic Drugs and Psychotropic Substance Act arising out of Dinhata Police Station Case No. 428 of 2021 dtd. 20/8/2021.

(3.) The petitioner's case is that he is the registered owner of a vehicle being Maruti Suzuki celerio VXI bearing No. WB 64X 8226. The petitioner's said vehicle was seized by the police authority and the present petitioner was arrested along with one Majidul hoque. They were later released on bail by virtue of the Hon'ble court order dtd. 17/12/2021.