AMARJEET SINGH @ AMARDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. is directed against the order impugned dated 23.10.2007 passed by the Additional Sessions Judge No.1, Bayana, District Bharatpur in Sessions Case No. 24/2007, by which the Court below has dismissed the application filed by the petitioner for releasing the Tavera car on 'Supardaginama'.

(2.) The main ground for not releasing the car in question on 'Supardaginama' was that the car in question is involved in the offence under Ss. 8/29, 8/20 and 8/25 of the NDPS Act. During investigation the petitioner was arrested and the police seized the vehicle Tavera car bearing No.UP -61/F -6032. It is not disputed that the petitioner is the registered owner of the said car.

(3.) Learned counsel for the petitioner placed reliance on the judgments of this Court rendered in the cases of (1) Bal Mikand & Roshan Kumar v/s. State of Rajasthan,, 1994 RCC 115, (2) Hari Ram v/s. State of Rajasthan,, 2002(2) RCC 714 . (3) Vijay Kumar Vs. State of Rajasthan,, 2001(1) RCC 384.