TULSI RAM 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. 30/7/2021 passed by learned Addl. Sessions Judge, Gulabpura, District Bhilwara in Cr. Misc. Case No. 167/2021 pertaining to FIR No. 38/2021 registered at Police Station Aasind, District Bhilwara for the offences under Ss. 8/15, 8/25 and 8/29 of the N.D.P.S. Act, whereby the prayer to release the seized Mahendra Pickup bearing No. RJ09-GC-5450 on supurdaginama in favour of the petitioner, has been rejected.

(2.) As per prosecution story, 49.900 kg poppy straw without having any license or permit was recovered from the said car. After investigation, the police found that petitioner was owner of the said vehicle.

(3.) The trial court has rejected the application filed under Sec. 451 Cr.P.C. by the petitioner seeking interim custody of the subject vehicle on the ground of severity of offence and possessing the narcotic substance by the petitioner.