(1.) Prayer in this revision petition is for setting aside the order dated 26.02.2019, vide which, the trial Court/Additional Sessions Judge, Panchkula has dismissed the application filed by the petitioner seeking release of the truck bearing registration No. HR-68-A-1341 on Supardari in favour of the registered owner.
(2.) Learned counsel for the petitioner submits that the truck in dispute was seized by the police during the time when the accused persons were arrested in FIR No. 364 dated 16.12.2017, registered under Section 15 of the NDPS Act, 1985 at Police Station Pinjore, District Panchkula.
(3.) Learned counsel for the petitioner further submits that the said truck is in possession of the police since 16.12.2017 and the same is lying unused in the police station.