UNION OF INDIA Vs. GURPREET SINGH

JUDGEMENT

(1.) Challenging the release of the vehicle on superdari by the trial Court, bearing registration No. PB-05N-5677 (Maruti Van) vide order dtd. 16/9/2021, petitioner-UOI has come up before this Court by filing the present petition under Sec. 401 CrPC.

(2.) I have heard counsel for the parties, and its analysis would lead to the following outcome.

(3.) The relevant facts to decide the present petition are taken from the complaint (Annexure P-1) filed by the NCB, as per which, on 6/5/2019, specific information was received by an Intelligence Officer about Gurpreet Singh (respondent herein) that he is having a massive quantity of contraband and is going to sell the same to Jasvir Singh. Based on this information, NCB spotted the i20 Car and, from dicky of the car, recovered contraband prescribed under NDPS Act. The NCB seized the contraband and the car, and an investigation was carried out. After that, the abovesaid Maruti Van belonging to the respondent was also seized along with the contraband found from the dicky of the van.