Sabu Johny vs State Of Kerala
2022 Latest Caselaw 2230 Ker

WP(Crl.) No.529/2021                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                           WP(CRL.) NO. 529 OF 2021(S)
   PETITIONER:

           SABU JOHNY, AGED 49 YEARS, S/O.E.M. JOHNY,
           3D ORCHID COURT, PANCHAVADI AMBELIPPADAM, VYTTILA S.O.,
           ERNAKULAM DISTRICT-682 019, MANAGING DIRECTOR,
           E.V.M. PASSENGERS CARS INDIA PRIVATE LIMITED, 3/276A,
           EDAPPILLY, EDAPPILLY-VARAPPUZHA ROAD, MANJUMMAL KAVALA-
           CHERANELLOOR,
           EDAPPILLY, ERNAKULAM DISTRICT-682 034.

   RESPONDENTS:

       1. STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF EXCISE,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
       2. THE DEPUTY EXCISE COMMISSIONER, EXCISE DIVISIONAL OFFICE, CIVIL
          STATION, D-BLOCK, GROUND FLOOR, CIVIL STATION P.O., KOZHIKODE
          DISTRICT-673 020.
       3. EXCISE INSPECTOR, EXCISE RANGE OFFICE, VADAKARA, KOZHIKODE
          DISTRICT-673 101.


        Writ petition (criminal) praying inter alia that in the
   circumstances stated in the affidavit filed along with the WP(Crl.) the
   High Court be pleased to direct the 2nd respondent herein to forthwith
   release the vehicle of the petitioner i.e. Nissan Terrano Diesel (MT)
   Motor Car bearing Registration Number KL-07-CP-7386, pending consideration
   of the writ petition.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(Crl.) and this Court's
   order dated 28.01.2022 and upon hearing the arguments of M/S.C.DHEERAJ
   RAJAN & ANAND KALYANAKRISHNAN, Advocates for the petitioner, the court
   passed the following:

                                                                     P.T.O
 WP(Crl.) No.529/2021                             2/2




                                            ORDER

Learned Public Prosecutor shall verify and submit whether any

judgment stands in favour of the writ petitioner, in view of the

discussion made here.

Post on 8/3/2022.

Interim order is extended till the next posting date.

24.02.2022

Sd/- MARY JOSEPH, JUDGE

24-02-2022 /True Copy/ Assistant Registrar