IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present revision petition has been filed against the order dated 13.10.2012 passed by learned Judge, Special Court, Ropar vide which application of petitioner for release of truck bearing registration No.WB-41C-6454 on superdari during the pendency of trial in case FIR No.82 dated 7.6.2012 under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Kurali, was dismissed.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) LEARNED counsel for the respondent-State on instructions from ASI Lakhbir Singh stated that reply was filed on behalf of respondent-State in the trial Court that police has no objection in releasing the said truck and that the truck is lying parked in the police station.