SUKHNINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Present petition under Section 482 of Cr.P.C. for quashing of impugned order dated 26.03.2012 passed by Chief Judicial Magistrate, Jalandhar and order dated 21.05.2013 passed by Additional Sessions Judge, Jalandhar regarding release of vehicle bearing No.PB-08-AY-7143 on superdari.

(2.) Learned counsel for the petitioner took the plea that petitioner is the real owner of the vehicle as he had purchased the same from Kuldeep Singh. Vehicle was registered in his name as per report of DTO but the report was not having any signature of DTO or any other officer. FIR was registered on the complaint of Manjit Kaur but as per the report of police officials there is dispute regarding ownership of the said vehicle. Learned counsel for petitioner took the plea that as petitioner is the owner of the vehicle who had purchased the same from Kuldeep Singh and same was taken from his possession, so the same be released to him and the order passed by Additional Sessions Judge, Jalandhar dated 21.05.2013 be set aside.

(3.) Learned counsel for respondents took the plea that petitioner is not the owner of the vehicle and as such he is not entitled to release of vehicle and petition be dismissed.