ARIF KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "The Code") the petitioner has challenged order dtd. 18/1/2022, passed by learned Additional District and Sessions Judge, Bhadra, Hanumangarh, whereby, petitioner's application under Sec. 451 of the Code for release of his motorcycle has been rejected.

(2.) Precisely narrated the facts appertain are that on 11/7/2021 at around 7:40 pm the Investigating Officer (hereinafter referred to as "I.O.") intercepted one Shabaz Khan and Sahil Khan, who were standing on roadside along with the concerned motorcycle (hereinafter referred to as "the vehicle") and upon search of the vehicle 13 grams of heroin was found under its seat.

(3.) The vehicle was seized by the Investigating Officer, whereafter, the petitioner who claims to be the registered owner of the vehicle (RJ 49 SD 7863), moved an application under Sec. 451 of the Code for release of the seized vehicle.