RANA PRATAP SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application u/s 401 read with Sec. 482 of the Code of Criminal Procedure preferred against an order dtd. 5/4/2017 passed by the Learned Judge Special-cum additional District Judges court Hooghly in connection with NDPS case No. 10 of 2016 thereby rejecting the prayer for return of seized vehicle.

(2.) The brief fact of the case is that the petitioner is the registrar owner of an ALTO 800 LXI Model car bearing Registration No. WB-12-C 9190. On 12/5/2016 the said vehicle was intercepted by the officials attached to Singur Police Station and upon research and seizure 20 KG of Ganja was found in the dicki of the said vehicle. Accordingly the same vehicle was seized in connection with Singur P.S Case No. 189/16 dtd. 2/5/2016 u/s 20(b)(ii)(c) of NDPS Act. The present petitioner being the registered owner preferred an application for release the said vehicle. The Learned Special Judge has passed the impugned order and reject the prayer of the petitioner.

(3.) Hence this revision.