AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons stated, the application for preponement is allowed.

(2.) With the consent of learned counsel for the parties, the matter is finally heard and decided today itself.

(3.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. against the order dtd. 12/12/2018 passed by learned Special Judge, NDPS Act Cases, Rajgarh in Criminal Case No. 43/2018 whereby the said Court has dismissed the application under Sec. 451 of Cr.P.C. filed by the petitioner for releasing the truck bearing Registration No. PB-11-CN-6785 detained in the matter of FIR No. 402/2018 lodged at P.S. Rajgarh, District Churu for the offences under Sec. 8/15 and 29 of NDPS Act.