SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is a revision petition under Section 401 of the Code of Criminal Procedure, 1973 for quashing the order dated 16.10.2020 passed by the SDJM, Amloh whereby application for release of vehicle on Superdari to the petitioner was dismissed in FIR No.240 dated 07.08.2020 under Section 25/54/59 of the Arms Act and Section 34 of the Indian Penal Code, 1860.

(3.) Learned counsel for the petitioner has contended that the petitioner is the owner of the vehicle i.e. Scorpio bearing registration No.DL-4CNB-7665, Model 2012, inasmuch as, he has paid the entire amount for the vehicle to its previous owner namely, Ranbir Singh, and Form Nos.29 and 30 regarding notice and transfer of a motor vehicle have already been submitted by the previous owner.