R.P. Nagrath, J. - (1.) CRM No. 2562 of 2014
(2.) REPLY to the application is not to be filed by the State. For the reasons stated in the application, the same is allowed and delay of 29 days in filing the instant revision is condoned. CRR No. 270 of 2014
(3.) INSTANT revision has been filed against the order dated 25.09.2013 passed by learned Special Judge, Patiala in FIR No. 23 dated 27.03.2013, for offence under Section 15, NDPS Act, registered at Police Station Ghagga, vide which the prayer of the petitioner, who is owner of vehicle No. HR -01 -H -2435, for release of the same on superdari was dismissed. The ground of dismissal of application was that the evidence in the case was yet to start.;