JASPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was given tractor trolley on superdari, which was alleged to have been used for transporting contraband. THE case is pending under the provisions of NDPS Act. Superdari has now been cancelled on account of default by the petitioner in complying with the conditions on which superdari was given.

(2.) IN view of the fact that a Division Bench of this court in Tarsem Singh vs. State of Punjab, 2005(4) Recent Criminal Reports 300, held that the superdari of vehicle cannot be given where the case is covered by NDPS Act, no interference is called for at this stage. The petition is dismissed.