- (1.) C R M-25677-2015: This is an application under Section 5 of the Limitation Act for condonation of delay of 183 days in filing the present petition. For the reasons mentioned in the application which is supported by an affidavit of the petitioner, delay of 183 days in filing the present revision petition is condoned. The application stands disposed of.
(2.) The petitioner has filed the present revision petition against order dated 4.10.2014 passed by Special Judge-III, Ferozepur, whereby the learned Judge has declined the application moved by the petitioner for release of his motorcycle bearing No.PB-05-K-3086, which was confiscated vide judgment and order dated 20.2.2014 passed by learned Special Judge-III, Ferozepur in case FIR No.55 dated 6.6.2011 registered at P.S. Cantt. Ferozepur under Section 18 of the the Narcotic Drugs and Psychotropic Substances Act, 1985 against the petitioner. Learned counsel for the petitioner contends that the petitioner was released on bail, however, his motorcycle was not released on superdari for the reason that there is no such order by the Appellate Court for the release of the vehicle in question.
(3.) Learned State counsel submits that apart from the fact that there is no specific order by the Appellate Court for release of the vehicle in question, the said vehicle was involved in an NDPS case. Heard.;