HARI PAL VERMA, J. - (1.) Challenge in the instant revision petition is to order dated 14.8.2015 passed by learned Special Judge Patiala, whereby the prayer of the petitioner for release of motorcycle bearing registration No.HR -09 -B - 0265, on superdari, has been declined.
(2.) Learned counsel for the petitioner while relying upon a judgment of this Court in Criminal Revision No.381 of 2016 Manjit Singh v. State of Punjab decided on 15.3.2016, contends that no useful purpose would be served to allow impounding of the vehicle in question and to be kept in police custody.
(3.) Learned State counsel submits that the motorcycle in question was used for transporting narcotics and in case the said vehicle is released on superdari, there is possibility that it can be used to supply intoxicants again.;