Rajasthan High Court: A Single Judge Bench comprising of  P.K. Lohra, J., decided a revision petition for an offence under Section 8 and 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 to assail the impugned order passed by the Special Judge.

The brief facts of the case are that the petitioner was an accused of an offence under the provisions of NDPS Act. Petitioner had moved his application for trial under Section 457 CrPC for the release of the vehicle which contained 37 kg poppy husk/straw in it. The petitioner has preferred this appeal for the release of his vehicle.

Learned Counsel for the petitioner stated the case of Prakash Chand v. State of Rajasthan; 2010 SCC OnLine Raj 992, in which the vehicle was seized for carrying contraband of small quantity. By taking the essence of the stated judgment, the Court acceded to the prayer of the incumbent.

Therefore, the Hon’ble Court concluded its judgment by stating that the vehicle is likely to be confiscated after the trial which leads to the conditional release of the vehicle on “NDPS Act” and interim custody of the vehicle can be granted on that basis.  Court also laid down a few conditions in which furnishing of a personal bond of a sum of Rs. 3,00,000/- along with the undertaking of ownership of the car not to be transferred or leased, further no such antisocial activity to be carried on which may constitute the offence under the NDPS Act. The High Court has thereby allowed the instant revision petition by allowing quashing of the impugned order and setting it aside. [Kamlesh v. State of Rajasthan, 2018 SCC OnLine Raj 1227, dated 16-05-2018]

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