SAKATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by the dismissal of the application for the release of the vehicle, Royal Enfield Bullet-350 Motorbike bearing Registration No. PB-02-DW-2004 on superdari, the petitioner claiming to be its registered owner, has come up before this court, seeking its release.

(2.) Petitioner's counsel submits that the petitioner is the registered owner of the vehicle in question, and he purchased the same in the year 2019. He further submits that the petitioner is not named in the FIR and the accused nominated in the FIR captioned above are not known to the petitioner, and that his vehicle has been wrongly confiscated.

(3.) I have heard counsel for the parties and gone through the file, and its analysis would lead to the following outcome.