HARBANS ALIAS KAKA 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. 1/12/2020 passed by Addl. Sessions Judge, Rohtak (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 Krishan Kumar Lohchab, Additional Superintendent of Police, Rohtak dtd. 10/1/2022 has been filed, the same is taken on record.

(3.) The facts of the case are that FIR No.303 dtd. 14/5/2020 was registered at Police Station City Shivaji Colony, District Rohtak, Haryana under Ss. 21, 27-A, 29 of NDPS Act with the allegations that the petitioner was apprehended while driving Splender Motorcycle bearing registration No.HR-12-AC-2105 and one bag was allegedly recovered from him carrying cash amounting to Rs.11,37,300.00, although no contraband was recovered from him.