BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision is directed against the order 14.11.2007 passed by Judge, Special Court, Sangrur, whereby the application moved by the petitioner seeking release of scooter bearing registration No. PS-13N-2368 on superdari was dismissed.

(2.) THE petitioner is facing prosecution for an offence under the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act"). The vehicle apparently was seized with the contraband contained therein. The trial is yet to be commenced.

(3.) HAVING heard learned counsel for the parties and going through the averments contained in the petition carefully, I am of the considered view that the petition has got merit and the same is liable to be accepted for the reasons to be recorded hereinafter.