- (1.) THIS petition under section 482, Cr. P. C. has been filed for releasing Truck No. U. T. E. 9355 in favour of the petitioner.
(2.) HEARD learned counsel for the petitioner and learned A. G. A. The Stale was granted time to file counter affidavit. No such counter af fidavit has been filed. Learned A. G. A. states that he has not received instruc tions. It appears that said Truck was found carrying certain articles prohibited under N. D. P. S. Act and vehicle thus was seized. The learned Sessions Judge in the impugned order dated 1-10-1999 held that if the truck was relcased there were chan ces that such an owner who had no controf over his emptoyee would not be able to stop the truck being used for these illegal purposes and thus application was rejected. The approach has not been proper and, therefore, the truck in ques tion be relcased to the revisionist after ascertaining his papers relating to the truck to establish his ownership. Relcase-shall be on his filing appropriate security to the satisfaction of the Court concerned.
(3.) WITH these observations, petition is disposed of finally. .;