SUBHASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The petitioner has preferred this misc. petition praying that the order dated 17.06.2021 passed by learned Additional Sessions Judge, Sangaria, District Hanumangarh in Criminal Misc. Case No.175/2021 (arising out of Sessions Case No.17/2020) be set aside, whereby the said Court refused to release the amount of Rs.1,17,500/- to the petitioner.

(3.) Counsel for the petitioner submits that the petitioner has preferred this misc. petition for releasing the amount in-question, which is alleged to be the proceeds of the contraband in-question. He further submits that the amount in-question is no longer required for investigation and has been wrongly been kept under confiscation.