KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant Criminal Revision Petition, the petitioner has assailed legality and propriety of the order dtd. 17/6/2025 passed by the learned Special Judge, NDPS Act Cases, Pratapgarh, in Criminal Misc. Case No.99/2025 in Special Sessions Case No.04/2024 (arising out of FIR No.207/2023 registered at Police Station Arnod), vide which, petitioner's application under 503 of BNSS., seeking release of Rs.14,00,330.00 which was seized by the police during the course of investigation, on supurdginama has been rejected.

(2.) Succinctly stated the factual background of the case is that during the course of investigation into the above stated FIR, the police recovered 2.600 kgs of opium and Rs.14,00,330.00 from the car Alto K-10 belonging to the petitioner, the said cash amount was seized by the police on the ground that same was proceeds of narcotic trafficking.

(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.