HARNEK SINGH Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) Learned Public Prosecutor is directed to accept the notice on behalf of State which he accepted.

(3.) This is a revision to release motor cycle which was detained by the police. The petitioner says that he is the registered owner and submitted a petition before the Special Judge, NDPS Cases, Srigangangar but the learned Judge vide his order dated 10.11.1997 rejected the prayer on two grounds, firstly that the petitioner had not produced any document about his ownership of the vehicle and secondly that the vehicle was liable to confiscate under section 60 of the NPDS Act.