SHOYAB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 397 Cr.P.C., praying that the order dated 10.12.2020 passed by Special Judge (N.D.P.S. Cases) and Additional Sessions Judge, Bhawani Mandi, District Jhalawar, be set aside, whereby the said court refused to release Motorcycle bearing registration No.RJ-17-ST-3327 to the petitioner.

(2.) The learned counsel for the petitioner has contended that petitioner is a registered owner of the vehicle in question.

(3.) The learned counsel for the petitioner has stated at Bar that no confiscation proceedings are pending qua the vehicle and the same is case property of case FIR No.231/2020 registered at Police Station Sunel, District Jhalawar, for the offence under Sections 8/20 and 8/29 of NDPS Act.