RAM PHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER hearing counsel for the parties and taking into consideration the allegation that five kilograms of opium was recovered from the petitioner while he was travelling in Maruti Van No. DAV 5008 and the fact that the petitioner is already on bail and it may take some time to complete the trial, the aforesaid Maruti Van is directed to be handed over to its registered owner by Chief Judicial Magistrate, Rohtak, subject to his furnishing adequate security for production of the said vehicle as per orders of the trial Court. The impugned order passed by the Chief Judicial Magistrate is set aside and this petition is allowed accordingly. Petition allowed.