SATISH KUMAR MITTAL, J. - (1.) THIS revision petition has been directed against the order dated April 18, 2006, passed by Judge, Special Court, Sangrur, whereby application filed by the petitioner for releasing the car bearing registration No. DL-6C-3076 on sapurdari which was impounded in case FIR No. 41 dated 26.3.2006 under Section 15/25 of the NDPS Act, registered at Police Station Lehra, has been dismissed.
(2.) THE petitioner is the owner of the aforesaid vehicle. As per the prosecution version, 15-1/2 kgs. of poppy husk was recovered from this vehicle, when it was being driven by the petitioner. The trial in the case is going on. However, same is not likely to conclude soon. During the pendency of the trial, the petitioner moved application for releasing the said vehicle on sapurdari, which has been dismissed by the trial Court, vide impugned order on the ground that the vehicle in question is liable to be confiscated under the Act. Counsel for the petitioner contends that in the aforesaid FIR, a false case has been planted on the petitioner by the police and a recovery of 15-1/2 kgs. of poppy husk has been shown from his car. He further submits that the petitioner is the registered owner of this car and it is being used by him for the purpose of his family travelling. He submits that conclusion of trial will take a long time and in case, car is not released, it will not only damage its condition, but the petitioner will face difficulty in his day-to- day functioning. He further submits that the petitioner is ready to give an undertaking that as and when the Court requires the aforesaid car, he will produce the same in the same condition before the concerned Court. Counsel further relied upon a decision of the Supreme Court in Sunderbhai Ambalal Desai v. State of Gujarat, 2003(1) RCR(Crl.) 380 (SC) and decision of this Court in Roop Chand and Company v. State of Punjab, 1996(1) RCR(Criminal) 401.
(3.) I have heard counsel for the parties.;