RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C. prayer has been made for quashing of order dtd. 16/8/2021 passed by Addl. Sessions Judge, Sirsa (Annxure P-1) whereby, the prayer made on behalf of petitioner seeking superdari of the money recovered at the time of registration of FIR in question has been declined.

(2.) Reply by way of affidavit of Kuldeep Singh, HPS, Deputy Superintendent of Police, Dabwali, dtd. 23/3/2023 has been filed, the same is taken on record.

(3.) The facts of the case are that FIR No.0100 dtd. 4/3/2020 was registered at Police Station City Mandi Dabwali, District Sirsa, Haryana under Ss. 15/61/85 of NDPS Act with the allegations that petitioner was apprehended while driving scooty bearing registration No.HR 25G-4741'Activa Brand' and contraband (poppy husk) 1.2 Kg., poppy husk was allegedly recovered from him besides one bag carrying cash amounting to Rs.6.00 Lakhs.