SATINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is filed against the order dtd. 3/1/2020 passed by learned Special Judge, CBI, SAS Nagar (Mohali) Punjab whereby application filed by the revision-petitioner for releasing the vehicle bearing No.HR-03-K-0056 on "Sapurdari" has been dismissed.

(2.) The facts as mentioned in the petition are that the vehicle bearing No.HR-03-K-0056 was taken into possession by the Police of Police Station Sadar, Patiala during the investigation. The vehicle is no more required by the local Police for any purpose of investigation. The petitioner is ready to furnish surety bonds to the satisfaction of the Court and to abide by any other condition to be imposed by this Court.

(3.) Notice in the application was issued and report of Police Station concerned was also called. The SHO of Police Station Sadar Patiala has reported that as per the Registration Certificate, the said vehicle is registered in the name of Satinder Pal Singh son of Krishan Singh resident of Raipur, District Kurukshetra, (Haryana) but the same was taken into police possession from the custody of Davinder Singh @ Dev.