REVANT RAM GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon an application under Sec. 5 of the Limitation Act for condoning the delay arises in filing the criminal revision petition.

(2.) Heard on application under Sec. 5 of the Limitation Act. For the reasons and grounds mentioned therein, the application seeking condonation of delay is allowed. Delay of 81 days in filing criminal revision petition is condoned. Let the revision petition be treated in limitation. Heard learned counsel for the petitioner and learned Public Prosecutor for the State.

(3.) By way of filing of the instant revision Petition, challenge has been made to the order dtd. 20/6/2022 passed by the learned Special Judge, NDPS Act Cases, Nokha, District Bikaner in Misc. Case No. 3/2022 arising out of FIR No.02/2022 Police Station Nokha, District Bikaner, rejecting an application (No.86/2022) preferred by the petitioner under Sec. 457 Cr.P.C. for release of the vehicle Maruti Swift Dzire vdi No. RJ 21 CA 4250 seized by the police for offence under Ss. 8/21, 25 and 29 NDPS Act.