MAYABILLO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present revision petition, challenge has been laid to an order dtd. 30/7/2022 passed by Ld. Additional Session Judge, Pathankot, whereby prayer on behalf of petitioner for release of gold and silver articles/ornaments i.e. gold chain, gold kante, Taviti, silver panjeban, Churian and Rs.59,500.00, on supurdari has been dismissed.

(2.) Briefly stating, facts of the case are that present FIR No.77 dtd. 13/4/2022 was registered at Police Station City Malout, District Sri Muktsar Sahib, under Sec. 21 7 27 of the NDPS Act, 1985, with the allegations that on search of Co- accused Harjinder Singh and Gobind Singh alias Raman, one grams of heroin each and one syringe from both were recovered. On the disclosure statement of accused Harjinder Singh, petitioner / Maya Devi and Rajat Kumar alias Gurdev Singh were also nominated in this case followed by their arrest and from the possession of petitioner Maya Devi gold as well as silver articles/ornaments i.e. gold chain, gold chain, gold kante, Taviti, silver panjeban, Churian besides cash of Rs.59,500.00 were recovered. Subsequently, Petitioner was granted the concession of regular bail by the Id. Trial Court, followed by which, she filed an application for release of aforementioned articles before the ld. Additional Session Judge which was dismissed vide order dtd. 30/7/2022.

(3.) By way of present revision petition, challenge has been laid to the order dtd. 30/7/2022.