SHANKAR SANSI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition aggrieved by order dtd. 29/7/2019 passed by Special Judge, NDPS Cases, Jaipur whereby Court has rejected the application filed by the petitioner for releasing the motor-cycle Registration No. RJ14-ZH-2190 on sapurdagi and has passed an order to initiate confiscation proceedings in relation to the aforesaid vehicle.

(2.) It is contended by counsel for the petitioner that as per Sec. 63 of the NDPS Act, confiscation proceedings can be initiated only after conclusion of the trial.

(3.) It is contended that trial has not concluded. Court was not justified in rejecting the application filed by the petitioner and has further erred in directing that confiscation proceedings be initiated.