BIRBAL RAM 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 the order dtd. 4/3/2022, passed by learned Special Judge, N.D.P.S. Cases No. 1, Chittorgarh (hereinafter referred to as 'the trial Court'), whereby, petitioner's application under Sec. 457 of the Code for release of his Tata Safari (No. RJ 19 UB 0366) 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 been implicated in this case being registered owner of the vehicle in question.

(3.) Learned counsel submitted that the petitioner is registered owner of the Tata Safari in question which was given to co-accused and the contraband substance was recovered from such vehicle on 2/3/2016.