GURDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petitioner sought custody of the vehicle belonging to him which was declined on the ground that the vehicle may be used for offence under the Narcotic Drugs and Psychotropic Substances Act.

(2.) LEARNED counsel for the petitioner submits that the vehicle should not be kept in police station for a long period. In the present case FIR is more them two years old and there is no progress in the trial. Reliance is placed on Sunderbhai Ambalal Desai v. State of Gujarat, 2003(1) RCR(Criminal) 380.

(3.) PETITION is disposed of. Petition allowed.