ROOP CHAND & COMPANY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) STATEMENT of Amrik Singh son of Kandhara Singh, who is owner of vehicle, has been recorded. I have heard the learned counsel for the parties.

(2.) IN this petition the petitioner has challenged the order dated 11th June, 1995, passed by the learned Additional Sessions Judge, Barnala. In this order, the learned Additional Sessions Judge rejected the application filed by the petitioner for release of Truck No. DL-IG-9415 on the ground that the said truck was allegedly carrying as many as 176 bags of poppy husk and the owners have already failed in securing release of the truck on sapurdari.

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