SANJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is an accused in FIR No.404 of 25/8/2021, registered at Police Station City Tohana, District Fatehabad, whereins an offence constituted under Sec. 18 of NDPS Act, becomes embodied.

(2.) In the FIR (supra), an allegation is raised against the present petitioner, that at the relevant time, he was riding a motorcycle, and, on his becoming apprehended, at the crime site, by the police, and, from his personal search being made, by the investigating officer concerned, hence 250 grams of opium became recovered, from the right pocket of the lower of the present petitioner.

(3.) At the crime site, the crime motorcycle also became impounded. However, subsequently the present petitioner, who is the accused in the FIR (supra), is also the registered owner of the crime motorcycle, hence instituted an application under Sec. 451 of Cr.P.C., before the learned trial Judge concerned, and, claimed relief for the crime motorcycle being released, on superdari to him, rather during the pendency of the trial.