HEWANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rohan Mazumdar, learned counsel for the petitioner and Mr. Ravi Prakash, learned counsel for the State.

(2.) This petition has been filed for quashing the order dtd. 2/3/2021 passed by the learned Sessions Judge-cum-Special Judge (NDPS), Chatra in Miscellaneous Criminal Application No.436 of 2020 arising out of Chatra P.S. Case No.107 of 2020, whereby, the petition filed by the petitioner for release of Bolero Pickup vehicle bearing registration No.JH13D-5181 has been rejected, pending in the court of the learned Sessions Judge-cum- Special Judge (NDPS), Chatra.

(3.) The case was registered on the written report of the informant who was posted as P.S.I. in Chatra Sadar P.S. alleging therein that on 24/4/2020 at about 11:30 a.m. while he was on patrolling duty on secret information, the said vehicle was stopped in the route of Chatra-Gaya road and on search, poppy seeds and its dust to the tune of 664 Kgs has been found from the vehicle and on that ground, the said vehicle was seized.