RESHAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Rule heard forthwith with consent of learned for rival parties.

(2.) In the present revision petition there is challenge to the order dated 11.09.2015 passed by the learned Judge, Special Court, Ferozepur. The vehicle bearing registration No.RJ-07-G-7195 owned by registered owner Ramji Lal, as stated in para 3 of the petition, was seized by the police on 15.07.2015. The vehicle is a ten tyre truck/trolla and is lying in the police station since the said date.

(3.) Learned counsel for the petitioner submits that the petitioner is a power of attorney holder executed by Ramji Lal in his favour on 23.01.2015 and he was entitled to custody of the said vehicle for his use. He further submits that the vehicle was purchased by raising loan and the petitioner is suffering recurring losses due to the parking of the vehicle in the police station. Apart from this there is possibility of spoiling of the vehicle and its tyres.