Shana C Vs State Of Kerala

High Court Of Kerala 18 Nov 2022 Writ Petition (CRL.) NO. 1113 Of 2022 (2022) 11 KL CK 0223
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (CRL.) NO. 1113 Of 2022

Hon'ble Bench

Dr. Kauser Edappagath, J

Advocates

Sasthamangalam S. Ajithkumar, G.Sudheer

Final Decision

Disposed Of

Judgement Text

Translate:

Dr. Kauser Edappagath, J

1. Heard Sri.Sasthamangalam S.Ajithkumar, learned counsel for the petitioner, and Sri.G.Sudheer, learned Public Prosecutor.

2. The petitioner is the registered owner of the vehicle bearing Regn.No.KL-01-CM-4353, which is involved in Crime No.550/2022 of Vizhinjam

Police Station. It is alleged that the accused in connection with an offence under the NDPS Act, used the said vehicle.

3. The vehicle has been seized by the Police in connection with the above crime. The petitioner preferred Ext.P2 representation before the second

respondent to release the vehicle. The limited prayer in the writ petition is to give a direction to the second respondent to pass orders on Ext.P2.

Hence, this writ petition is disposed of with a direction to the second respondent to consider Ext.P2 and pass orders on the same, in accordance with

law, after giving an opportunity of hearing to the petitioner. The second respondent shall dispose of Ext.P2 within a period of one month. Till that

period, the vehicle shall not be disposed.

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