(1.) Heard Mr. A. K. Chaturvedy, learned counsel for the Petitioner and Mr. P. K. Appu and A. P. P.
(2.) In this application, the petitioner has prayed for release of Scorpio vehicle No. DL 8CJ 6807 as also cash of Rs. 1,23,620/- which was allegedly seized from the possession of the petitioner and from the vehicle in connection with Thethai Tangar P.S. Case No. 16 of 2013, corresponding to G.R. No. 95 of 2013 (Special Case No. 01 of 2013).
(3.) By virtue of an amendment application preferred by the petitioner contained in I.A. No. 7642 of 2016 having been allowed by this Court on 27-2-2017 the petitioner has also challenged the order, dated 14-8-2014 passed by the Deputy Commissioner-cum-District Magistrate, Simdega in Confiscation Case No. 06 2013-2014 whereby and where under the Scorpio vehicle as well as the cash amounting to Rs. 1,34,950/- has been confiscated in terms of Section 60 of the NDPS Act.