KALA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 21.03.2012 vide which, application moved by the petitioner for release of car bearing No. DL-3C-AC-4014 on Superdari has been dismissed.

(2.) Learned counsel for the petitioner submits that the petitioner is registered owner of said car, which was alleged to be used in case bearing FIR No.57 dated 07.06.2011, registered under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985. Petitioner being owner of the said car moved an application for release on Superdari, which has been dismissed on the ground that the contraband was found in the car and there was no reason to release the car on Superdari. The petitioner was found innocent and challan was presented against the accused-Tinku. Learned counsel for the petitioner further submits that vehicle is likely to get damaged or destroyed because of improper place of parking and after some time, it would not remain in a useable condition. The application has been dismissed only on the ground that the alleged contraband was recovered from the car and no other reason has been mentioned.

(3.) In response to notice of motion, reply on behalf of State has been filed in the Court and the same is taken on record. In reply, it has been mentioned that the said vehicle is not required in any other case.