BHUPINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a revision petition filed by Bhupinder Kumar (hereinafter described as the petitioner) directed against the order passed by learned Additional Sessions, Judge, Ludhiana, dated 8.2.1995. By virtue of the impugned order, the learned Addl. Sessions Judge dismissed the application filed by the petitioner for release of the Tanker to him on furnishing of security.

(2.) THE relevant facts are that on basis of secret information, Officer-in- Charge, Police Station Division No. 6, Ludhiana intercepted the Tanker in question. 6000 litres of kerosene oil was recovered, Krishan Lal and Joginder Singh were the occupants of the Tanker, Representative samples were drawn from the liquid contents and other proceedings were conducted. The Tanker as such was taken into possession.

(3.) LEARNED Additional Sessions Judge, Ludhiana vide the impugned order concluded that report of the chemical analyst is still awaited. He also noted the fact that matter regarding reporting of the seizure to the Collector for confiscation is under active consideration. Consequently the petition as such was dismissed.