PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) Aggrieved of rejection of application for release of 2860 litres of diesel on superdari and dismissal of revision, the present petition is filed.

(3.) The police received an information regarding storage of large quantity of diesel and petrol by Pawan (petitioner). On conducting raid, the petitioner was found in possession of 2860 litres of diesel, 550 litres of petrol, 47 bottles, 35 halves and 149 nips of country liquour without any permit and the case was registered.