BALBIR SINGH ALIAS FAUJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), for quashing of the impugned order dated 13.12.2008, passed by learned Special Judge, Ferozepur, declining to release on supardari silver colour Indica Car bearing No. DL 8CG 0464.

(2.) It is alleged in the petition that petitioner is the registered owner of the aforesaid vehicle, which was taken into custody by the police in case FIR No, 25 dated 15.3.2008 registered under Sections 18/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Ferozepur Cantt. District Ferozepur.

(3.) The aforesaid vehicle is now parked in the police station, Ferozepur Cantt, District Ferozepur for the last more than two and half years.