RUPA BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The order dated February 12, 2018 passed by the learned Judge, Special Court, under the Narcotic Drugs and Psychotropic Substances Act Cum Additional District Judge, 5th Court, Murshidabad in connection with NDPS no.200/2017 is assailed.

(2.) By the order impugned, the learned trial court has refused the prayer of the petitioner for return of the vehicle which was carrying contraband articles and of which the petitioner is the owner.

(3.) The State is represented.