Renjith R vs State Of Kerala
2021 Latest Caselaw 12378 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                       Crl.MC.No.2513 OF 2021(D)

  AGAINST THE ORDER/JUDGMENT IN CMP 1978/2020 OF JUDICIAL FIRST
                 CLASS MAGISTRATE COURT, PARAVUR


PETITIONER/S:

                RENJITH R.,
                S/O. RAJENDRA BABU, REKHA SADANAM, THAZHAM SOUTH
                CHERRY, CHATHANNOOR P.O., KOLLAM DISTRICT, THROUGH
                POWER OF ATTORNEY HOLDER SRI.VISHNURAJ, AGED 31
                YEARS, S/O.RAJU, VISHNU NIVAS, THAZHAM CHERRY,
                MEENADU VILLAGE, KOLLAM DISTRICT.

                BY ADV. SRI.K.V.ANIL KUMAR

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM.

      2         THE STATION HOUSE OFFICER,
                CHATHANNOOR POLICE STATION, KOLLAM DISTRICT.

                BY SRI.C.S.HRITHWIK, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.05.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.2513 OF 2021

                                              2


                                             ORDER

Dated this the 7th day of May 2021

This is a petition seeking modification of

condition No.7 in Annexure B order, which requires that

the original documents of the vehicle in question shall

be kept in the safe custody of the Court and the

petitioner shall only be issued with certified copies

of the same. I notice that in almost identical

circumstances, this Court in Crl.M.C.No.1622/2021 had

directed as follows:

"The petitioner shall submit an affidavit undertaking to produce the original documents of the vehicle bearing registration No. KL-41-6519 as and when required by the court. On submission of such affidavit, the original documents of the vehicle kept in the safe custody of the court shall be released to the petitioner, after substituting those documents with certified copies."

2. Taking note of the order passed in

Crl.M.C.No.1622/2021, this matter will also stand

disposed of, directing that, in modification of

condition No.7 in Annexure B, petitioner will be Crl.MC.No.2513 OF 2021

required to submit an affidavit before the Court below

undertaking to produce original documents of the

vehicle bearing registration No. KL-02-AB 3743, as and

when required by the Court. On the submission of such

an affidavit, the original documents of the vehicle

kept in the safe custody of the Court shall be released

to the petitioner after substituting the same with the

certified copies.

The Crl.M.C. stands disposed of as above.

Sd/-

GOPINATH P.

JUDGE

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07.05.2021 Crl.MC.No.2513 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A A TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE BEARING REG. NO.KL-02-AB 3743.

ANNEXURE B A TRUE COPY OF THE ORDER DATED 9.10.2020 IN C.M.P.NO.1978/2020 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT (TEMPORARY), S.PARAVUR.

ANNEXURE C A TRUE COPY OF THE ORDER DATED 25.3.2021 IN CRL.M.C.NO.1622/2021.