Dinesh Mehta, J. - (1.) The present petition under Section 397 Cr.P.C. has been preferred against the judgment and order dated 21.05.2020 passed by the learned Sessions Judge, Pali (hereinafter referred to as the 'trial Court') whereby petitioner's application for release of vehicle bearing registration No.RJ-04-GB-3800 has been rejected.
(2.) Narrating the facts involved in the present case, Mr. Choudhary, learned counsel for the petitioner, stated that on 03.06.2019, a pickup vehicle bearing registration No.RJ-32-GA-5418, being driven by one Bhavesh, was intercepted in which 151.65 kg contraband substance namely 'Poppy Straw' was found and seized.
(3.) Inviting Court's attention towards the documents filed along with the charge-sheet, learned counsel for the petitioner submitted that petitioner's vehicle was neither involved in the transportation of contraband substance nor recovery has been effected from such vehicle. It was asserted that the vehicle in question has been seized by the police simply because the main accused, from whose possession, contraband substance was recovered, has stated that the said contraband substance were destined to be supplied to four persons (including petitioner) who would come to take delivery in said vehicle No.RJ-04-GB-3800.;