DESA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. for setting aside order dated 16.7.2013 passed by Additional Sessions Judge, Tarn Taran as well as order dated 9.5.2013 passed by Chief Judicial Magistrate, Tarn Taran, whereby, an application filed by the petitioner for release of vehicle Eicher Tractor bearing registration No. PB61 -4418 along with trolley on sapurdari, has been dismissed. Learned counsel for the petitioner contends that both the Courts below have not given any specific reason for not releasing the vehicle on sapurdari inspite of the fact that the police has also given no objection.

(2.) LEARNED counsel further submits that in case the vehicle is kept in the police station, the condition of same will be deteriorated and the same would become unfit for driving. Learned counsel also submits that all documents pertaining to the ownership of the vehicle have been supplied to the police and the petitioner is ready to furnish adequate security before the lower Court. Learned counsel has also relied upon the orders passed by this Court in Crl. Revn. No. 1757 of 2013 decided on 11.7.2013 titled as Bakshish Singh Vs. State of Punjab and Crl. Revn. No. 1767 of 2013 decided on 11.7.2013 titled as Sahib Singh Vs. State of Punjab.

(3.) LEARNED counsel for the respondent -State has not disputed the ownership of the vehicle in dispute.