MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 Cr.P.C., 1973 against respondent State of Punjab, for quashing the order dated 17.12.2015 passed by learned Judge, Special Court, Moga, whereby the application filed by the petitioner for releasing the vehicle (Innova) on sapurdari, was dismissed.

(2.) Notice of motion was issued and learned State counsel appeared and contested the petition. Learned counsel for respondent No. 2 also appeared.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.