RANU VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code'), the petitioner has challenged the order dtd. 3/3/2021 passed by learned Special Judge, NDPS Act Cases, Jalore (hereinafter referred to as the 'trial Court') whereby petitioner's application under Sec. 457/451 of the Code for release of his vehicle has been rejected.

(2.) Admitted facts relevant for the present purposes are that on 8/2/2020 a tanker (RJ-30-G-2352) was intercepted and on inspection thereof, it was revealed that the same was carrying 1162 kg of poppy straw.

(3.) The tanker and the poppy straw were seized and the persons were apprehended whereafter, as per the information under Sec. 27 of the Indian Evidence Act, it was revealed that the petitioner's vehicle (Innova Car) bearing registration No.RJ.09-UA4006 was escorting the said tanker.