VIJAY SHANKAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present petition is filed seeking direction to the respondents to release the vehicle belonging to the petitioner having Registration No.-BR01HR3931, Chasis No. MALBK512LRM283912, Engine No. G4LFPV353477 which has been seized in connection with Masaudhi P.S. Case No. 1012 of 2024, Special NDPS Serial Case No. 208/2024 registered for the offences punishable under Sec. 8, 20(B)(II)(A) of the NDPS Act.

(3.) Learned counsel for the petitioner submits that the petitioner is the registered owner of the aforesaid vehicle which has been seized when recovery of 163.35 gram Ganja was made from the dashboard of the said vehicle. Learned counsel further submits that the vehicle was seized on 13/11/2024. The vehicle has been kept in open and getting damaged day by day. It is a national loss.