VIJAY BISHNOI,J. - (1.) This criminal appeal under Section 86 Cr.P.C. has been preferred by the appellant being aggrieved with the order dated 07.10.2015 passed by Special Judge, NDPS Cases, Sri Ganganagar (for short 'the trial court' hereinafter) in Cr. Case No. 59/2013, whereby the trial court has rejected the application filed by the appellant under Sections 82 and 83 Cr.P.C. with a prayer for releasing the agricultural land attached by the order of the trial court dated 10.07.2001 in Sessions Case No.18/2001.
(2.) Brief facts of the case are that FIR No.165/2000 was registered at Police Station, Ghoomarwali, District Sri Ganganagar against Mahavir Prasad, Prithvi Raj, Raju and Ranjit for the offence punishable under sections 8/15 and 29 of the NDPS Act. The police after investigation filed charge-sheet against the above named persons on 10.12.2000 for the aforesaid offence and they were put to trial, however, the investigation against the appellant was kept pending under Section 173(8) Cr.P.C. The trial against Mahavir Prasad, Prithvi Raj, Raju and Ranjit was commenced and concluded on 29.11.2002.
(3.) The trial court after pondering over the prosecution evidence has convicted the above named accused-persons for the offence punishable under section 8/15 NDPS Act, however, the said accused-persons were acquitted from the offence punishable under section 29 of the NDPS Act.;