KARAMJIT SINGH MACHANDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a criminal revision directed against the order passed by the learned Additional Sessions Judge, Ferozepur dated 8.10.1994. By virtue of the impugned order, the learned trial court dismissed the application filed by the petitioner seeking superdari of Canter No. PB-04-B/9793 during the pendency of the trial.

(2.) The vehicle/Canter mentioned above had been taken into possession on 29.4.1994 when certain contraband material had been recovered from it. The petitioner claims that he may be given the said Canter on superdari as he is the registered owner of the said canter.

(3.) The learned court by virtue of the impugned order concluded that the vehicle was used for transportation of Narcotic and that in case the same is released, it would be used for the same purpose.