KALU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal revision petition under Sec. 397/401 Cr.P.C against the order dtd. 27/1/2022 passed by learned Additional Judge, Gharsana, District Sriganganagar in Criminal Misc. Case No.17/2021 pertaining to FIR No.328/2021 registered at Police Station Gharsana, District Sriganganagar. for the offences under Ss. 8/15 and 25 of the N.D.P.S. Act, whereby the prayer to release the seized Swift Dezire Car No.RJ2CC-5633 on supurdaginama in favour of the petitioner, has been rejected.

(2.) As per prosecution story, 25 Kgs of 'poppy straw' without having any license or permit was recovered from the seized Swift Dezire Car No.RJ2CC-5633 After investigation, the police found that Kalu Ram purchased the vehicle in question from respondent No.2 Zakir Hussain S/o Aamad Khan.

(3.) Learned Public Prosecutor also does not dispute the above fact.