NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioner assailing the judgment dtd. 16/2/2019 passed by the learned Special Judge, NDPS Act Cases No.1, Chittorgarh (hereinafter referred to as the "trial Court') in Criminal Misc. Application No.71/2019, by which the learned trial Court rejected the application filed by the petitioner under Sec. 457 Cr.P.C. for releasing the vehicle Mahindra Bolero Pickup bearing Registration No.RJ-09 GB 2782 (Chasis No.MA1ZF2GHKF1E44262 and Engine No.GHF1E31073J09).

(2.) The petitioner is said to be the registered owner of the aforesaid vehicle, which was carrying 39 kg. 300 gms poppy husk.

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