NIRMAL SINGH Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The petitioner has filed the present petition for release of the vehicle bearing registration No. PB-13AD-2700 along with key and documents seized by the respondent in Crime Case No. 41/2021, dtd. 13/6/2021, registered for the commission of offences punishable under Ss. 8, 20, 29 and 60 of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'), at Mandi, District Mandi, H.P.

(2.) It has been asserted that the NCB official impounded the vehicle in Crime Case No.41/2021 from the possession of accused-Simranjeet Singh, who was driving the vehicle. The petitioner is the father of accused-Simranjeet Singh. The NCB has filed a charge sheet against accused-Simranjeet Singh and others, which is pending adjudication before learned Additional Sessions Judge-I, District Mandi, H.P. The accused persons have already been released on bail but the vehicle is still lying in the custody of NCB. The petitioner would abide by all the terms and conditions, which the Court may impose. The vehicle is losing its value due to rain, dust and other natural factors. The petitioner filed an application before learned Additional Sessions Judge, Sundernagar for releasing the vehicle but the application was dismissed vide order dtd. 20/7/2021. The petitioner again filed an application for release of the vehicle before the learned Trial Court but the same was withdrawn. Hence, the present petition.

(3.) No reply was filed.