MANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal revision petition praying that the order dtd. 22/6/2022 passed by learned Special Judge, NDPS Act Cases (ADJ No.1), Barmer in Sessions Case No.18/2022, be set aside, whereby the said court refused to release mobile and Rs.16,000.00 to the petitioner. The said articles were seized in connection with FIR No.125/2022 registered at P.S. Dhorimana, District Barmer for the offence under Ss. 8/21 and 30 of N.D.P.S. Act.

(2.) Counsel for the petitioner submits that investigation has been completed and charge-sheet has been filed.

(3.) Learned counsel for the petitioner has made a limited argument that under Sec. 451 Cr. P.C., the domain of the learned court would be to order for custody and disposal of the property pending trial in certain cases. Furthermore, under Sec. 451 Cr.P.C. in Explanation, as per learned counsel for the petitioner, the word "property" includes any property regarding which an offence appears to have been committed or which appears to have been used for the commission of any offence.