RAJEEV KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) This Revision is filed by the petitioner against an order passed by the Sessions Judge, Sirmaur District at Nahan, on 12th May, 2000, in Cr. Misc. 4 of 2000.

(2.) The case of the prosecution was that a truck bearing No. HR 26-5465 belonging to Rajeev Kumar (petitioner herein), was carrying 49 bags of hemp. It was seized by the Police Officer, Police Station Renuka Ji in connection with an offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act"). An application was made by the petitioner to release the truck during the pendency of the trial, but learned Judge did not think it fit to grant the prayer and, accordingly, the application was dismissed. It is this order which is challenged in the present revision petition.

(3.) Notice was issued pursuant to which the State has appeared.