MUBARIK KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 2/9/2023 passed by the Addl. Sessions Judge, Jind whereby the application filed by the petitioner for releasing his vehicle i.e. Scorpio bearing Registration No.MP-09-CV-4289 on superdari has been dismissed.

(2.) The brief facts of the case are that an FIR No.388 dtd. 18/12/2020 under Sec. 15 of the NDPS Act, 1985, P.S. Uchana was registered when 414 Kgs of poppy husk was recovered from one Jagrup son of Amar Singh.

(3.) During the course of investigation, petitioner-Mubarik Khan was joined in investigation and arrested on 26/2/2021. He suffered his disclosure statement and admitted that his vehicle Mahindra Scorpio bearing Registration No.MP09-CV-4289 had been used for drug trafficking and that the said vehicle had been purchased by him by the sale proceeds accumulated by him by selling illicit narcotic/contraband substances.