- (1.) Crl. Misc. No. 21672 of 2014 This application has been filed for condonation of 102 days delay in filing the accompanying revision petition. For the reasons mentioned in the application, the same is allowed and delay of 102 days in filing the accompanying revision petition is condoned.
(2.) Crl. Revn. No. 2192 of 2014 The present revision petition has been filed for setting aside order dated 4.1.2014 passed by Judge, Special Court, Sri Muktsar Sahib, whereby, an application moved by the petitioner for release of vehicle on sapurdari has been dismissed.
(3.) Briefly, the facts of the case are that FIR No. 21 dated 12.3.2013 was registered under Section 15 of NDPS Act at Police Station Lambi against Baljit Singh, Ranjit Singh, Satnam Singh and Piar Kaur (present petitioner). All the accused were travelling in an Innova Car bearing registration No. PB-11AY-8187, which was taken into custody by the police. The present petitioner being owner of the said vehicle has filed an application for release of said vehicle on sapurdari before Judge, Special Court, Sri Mukatsar Sahib, which was dismissed vide order dated 4.1.2014.;