KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure has been filed for setting aside the order dated 8.9.2012, passed by the Court of learned Judge, Special Court, Moga, whereby the application for release of the Tempo (Chhota Hathi) No. PB -29D -TY 5426, owned by the petitioner, on sapurdari was declined. The brief facts of the case are that illegal contrabands i.e. 1500 bottles of Recodex, 600 bottles of Rexcof and 1,15,000 microlit tablets were recovered from the tempo in question, which was being driven by the present petitioner. He is stated to be on bail. The tempo in question is owned by the present petition.

(2.) IN Sunderbhai Ambalal Desai vs. CM Mudaliar, AIR 2003 SC 638, the Hon'ble Supreme Court framed the following guidelines regarding the case property: -

(3.) THIS jurisdiction of the Court to record evidence should be exercised promptly so that there may not be further chance of tampering with the articles.