JAGDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision has been preferred against the order dated 18.7.2018 passed by the learned Addl. Sessions Judge, Jalandhar vide which the application of Jagdev Singh-petitioner for release of the truck bearing registration No.PB-10-BV-3377 on sapurdari was dismissed.

(2.) The FIR bearing No.94 dated 7.6.2018 under Sections 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') was registered at Police Station Sadar against Gurdeep Singh and Jaswant Singh in pursuance of the recovery of 19 quintal of poppy husk being carried in the aforesaid vehicle.

(3.) It has not been disputed that Jagdev Singh-petitioner has not been arrayed as an accused though it has been pointed out by learned State counsel that Gurdeep Singh, accused is son of the petitioner. It has also not been disputed that the registration certificate is in the custody of the police and as per the registration certificate, the petitioner has been recorded as the registered owner of the aforesaid vehicle. The release of the vehicle on sapurdari has been declined mainly on the score that commercial quantity of contraband was being carried in the vehicle and as such, no satisfactory ground is made out for release of the vehicle on sapurdari.