JAGSIR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 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 the order dtd. 3/8/2022, passed by learned Additional Sessions Judge, Gharsana, District Sri Ganganagar (hereinafter referred to as 'the trial Court'), whereby, petitioner's application under Sec. 457 of the Code for release of his truck (TATA LPS 4018 R ERGO BS II, Registration No. RJ 13 GB 2829) on Supurdginama has been rejected.

(2.) It is contended by the petitioner that after investigation, the Investigating Officer has filed the charge-sheet, however, the petitioner has not been named as accused in this case.

(3.) Learned counsel submitted that the petitioner is registered owner of the truck in question which was given to respondent No. 2 and the contraband substance was recovered from such vehicle on 26/8/2021.