- (1.) The compendium of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, on 24.08.2011 in pursuance of a search, 76 bags of poppy husk and 25 Bull Gears of Railway were recovered from the Canter bearing registration No.PB-11AK-3912, without any permit or licence and taken into possession by the police. Consequently, a criminal case was registered against the accused by means of FIR No.79 dated 24.08.2011, on accusation of having committed the offence punishable under Sections 15, 25, 29/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985(hereinafter to be referred as "the NDPS Act"), by the police of Police Station Sadar, Ludhiana.
(2.) Thereafter, the petitioner moved an application to release 25 Bull Gears of Railway on superdari. The application was allowed with certain conditions by the Additional Sessions Judge, by way of impugned order dated 30.09.2011.
(3.) Aggrieved thereby, the petitioner preferred the present petition, to challenge the imposed conditions in the impugned order, invoking the provisions of Section 482 Cr.P.C.;