CHAIN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that vehicle involved in the present case has not been confiscated under the NDPS Act and if it is allowed to leave at the Police Station, it would turn into junk. The petitioner is ready to abide by all the conditions, which this Court may laid down.

(2.) Learned counsel relies on the judgment in the case of Kamlesh Versus State of Rajasthan: S.B. Criminal Revision No.409/2018 decided on 16.5.2018 wherein the Court has relied upon an earlier judgment passed by this Court in the case of Prakash Chand Versus State of Rajasthan,2010 1 CrLR 507(Raj) .

(3.) Learned counsel has also relied upon the judgment passed by a Coordinate Bench of this Court in the case of Smt. Gurucharan Kaur Versus State of Rajasthan & Ors.: S.B. Criminal Revision Petition No.320/2019 decided at Principal Seat, Jodhpur, on 14.3.2019 wherein conditions have been laid down.