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Thankamany vs Station House Officer
2021 Latest Caselaw 22378 Ker

Citation : 2021 Latest Caselaw 22378 Ker
Judgement Date : 9 November, 2021

Kerala High Court
Thankamany vs Station House Officer on 9 November, 2021
  WP(CRL.) NO. 326 OF 2021          1




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                      WP(CRL.) NO. 326 OF 2021
PETITIONER:

            THANKAMANY
            AGED 70 YEARS,
            W/O SOMAN, EDAYIRETHU VEEDU,
            CHERUVACKAL P.O., ELAMADU VILLAGE,
            KOTTARAKKARA TALUK, KOLLAM-691 533.
            BY ADV SYAM J SAM


RESPONDENTS:

    1       STATION HOUSE OFFICER
            POOYAPALLY POLICE STATION, KOLLAM RURAL DISTRICT
            PIN-691012

    2       THE NARCOTIC DRUGHS AND PSYCHOTROPIC SUBSTANCES AND
            CONVEYANCE DISPOSAL COMMITTEE,
            KOLLAM DISTRICT, REPRESENTED BY DISTRICT POLICE
            CHIEF, KOLLAM DISTRICT

            BY SRI.M.P.PRASANTH - PUBLIC PROSECUTOR


     THIS     WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 09.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
      WP(CRL.) NO. 326 OF 2021        2




                                JUDGMENT

The vehicle belongs to the writ petitioner was seized in

connection with Crime No.552/2021 of Pooyappally Police Station

and confiscation proceedings has been initiated.

2. The petitioner submitted Ext.P4 representation before

the 2nd respondent. The learned counsel for the petitioner submits

that the petitioner is a cancer patient, aged 70 years and a

direction may be given to the 2nd respondent for expeditious

disposal of Ext.P4. The said submission appears to be reasonable.

Hence, this Writ Petition is disposed of with a direction to the

2nd respondent to consider and dispose of Ext.P4 representation in

accordance with law, within two weeks from the date of receipt of a

copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

APPENDIX OF WP(CRL.) 326/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE FIR IN CRIME NO 552/2021 DATED 27.5.2021 OF POOYAPPALLY POLICE STATION, KOLLAM RURAL Exhibit P2 TRUE COPY OF THE ORDER OF JFCM-1, KOTTARAKKARA IN CMP NO 1336/2021 DATED 17.8.2021 Exhibit P3 TRUE COPY OF THE ORDER IN CRL MC 4276/2021 OF THIS HON'BLE COURT Exhibit P4 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE SECOND RESPONDENT

RESPONDENTS EXHIBITS NIL

 
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