SHAMBHU KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 30.10.2018 passed by the Special Judge (N.D.P.S. Act) Dhamtari, District Dhamtari in Special Criminal Case No.85/2018, whereby the application filed by the petitioner for release of the vehicle under Section 20(b) (ii) (c) of the NDPS Act was dismissed.

(3.) As per the prosecution case, on 27.03.2018 a vehicle bearing No.J.H.10/B.G./3333 was intercepted and from the said vehicle 142 KG cannabis was recovered. Subsequently, it was found that the original registration number of the vehicle was B.R.01/C.Z./0021, wherein by change of number the vehicle was used. Subsequently, the application was filed for custody of the vehicle, which was dismissed.