MEHINDER SINGH SULLAR,J. - (1.) TERSELY , the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that in the wake of trial, the respondent-accused was acquitted from the criminal complaint filed by the petitioner-complainant Narcotics Control Bureau (for brevity "the complainant") by the Special Judge, by virtue of judgment of acquittal dated 8.2.2012.
(2.) THEREAFTER , the application filed by the respondent-accused for release of his passport and driving licence etc. was accepted by the Special Judge, by way of impugned order dated 6.3.2012. Aggrieved thereby, the petitioner-complainant filed the present petition, to challenge the impugned order, invoking the provisions of section 482 Cr.PC.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this respect.;