RULDU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant criminal revision petition has been filed against the order dated 18.12.2014 passed by learned Judge, Special Court, Patiala, vide which the application of the petitioner for release of Motor Cycle Bajaj Discover bearing registration No. PB-13-AG-4864 on sapurdari, which was impounded in case FIR No. 104 dated 10.05.2014 registered under Sections 15/61/85 of the Narcotic Drugs and Psychotropic Substances Act at Police Station Patran, District Patiala, has been dismissed.

(2.) Brief facts for disposal of the present case are that petitioner is the owner of the aforesaid vehicle. As per prosecution version petitioner was transporting two bags containing 60 Kgs of poppy husk on the aforesaid motorcycle. As a result of it FIR was registered and vehicle in question was taken into custody and in case of conviction it is liable to be confiscated. The trial in the case is going on. Appellant moved application for releasing the said vehicle on sapurdari, which has been dismissed vide impugned order by Judge, Special Court, Patiala. Hence, this petition.

(3.) I have heard learned counsel for the parties and perused the record.