SHYAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed this criminal revision petition under Sec. 397/401 Cr.P.C. (Sec. 438/442 BNSS) to assail the impugned judgment dtd. 17/6/2025 passed by learned Additional Sessions Judge (Special Judge NDPS Act Cases), Phalodi, in Criminal Misc. Application No.258/2025, whereby the learned trial Court rejected the application under Sec. 457 Cr.P.C./503 of BNSS, moved by the petitioner for releasing the Maruti Suzuki Car bearing registration No.RJ-19-CL-4435.

(2.) I have heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) Learned counsel for the petitioner submits that the petitioner is a registered owner of the vehicle in question and the challan of the case has already been presented. Learned counsel for the petitioner, in support of his arguments, has placed reliance on a decision of the co-ordinate Bench of this Court rendered at Jaipur Bench in Prakash Chand Vs. State of Rajasthan reported in 2010 SCC OnLine Raj 992 wherein it was held that: