RAMKISHAN KARNANI 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. 1/7/2022, passed by learned Special Judge, Narcotic Drugs & Psychotropic Substance Act, Bikaner (Additional Sessions Judge No. 1, Bikaner) (hereinafter referred to as 'the trial Court'), whereby, petitioner's application under Sec. 457 of the Code for release of his car Maruti Celerio Car (Chassis No. MA3TFC72SMM115125 & Engine No. K10CN017193) 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 car in question, in which 9 gms. of MDMA was stated to be recovered from the accused.

(3.) Heard and perused the record.