BIKRAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) As per case of prosecution, truck bearing registration no. PB- 23-T-6638 was apprehended by the police party of Police Station Mandi Gobindgarh. Two persons, who were travelling in the truck succeeded in running away from the spot while two persons were apprehended from the spot and recovery of 104 kgs. of poppy-husk was effected from the truck.

(3.) The petitioner in his capacity as attorney of Gurpreet Singh, owner of the truck, applied for taking the truck on superdari but his application was declined. Learned counsel for the petitioner while relying on the observation of this Court in case of Gurbinder Singh @ Shinder v. State of Punjab, 2016 (4) RCR (Criminal) 492 submits that till conclusion of trial and passing of specific order to confiscate the truck, release of the same on superdari cannot be denied.