RAJESH KUMAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has filed this CRLREV challenging the order dtd. 1/8/2024 passed by the Learned Additional Sessions Judge, Phulbani in CRLMC No.06 of 2024. He further seeks a direction from this Court for release of his vehicle on appropriate terms and conditions, as deemed fit by this Court.

(2.) The prosecution's case can be summarized as follows:

(3.) The court found that the vehicle was indeed used for transporting a commercial quantity of ganja (78.7 kg). Since the petitioner (Rajesh Kumar Sahu) was an accused in the case, he could not produce any legal authorization for possessing or transporting ganja.