Ashkar K vs The Drug Disposal Committee ...
2022 Latest Caselaw 5189 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
                TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
                                WP(CRL.) NO. 388 OF 2022
PETITIONER/S:

                ASHKAR K.
                AGED 24 YEARS
                S/O. ANDRU, KIZHAKKAYIL HOUSE, KAKKATH P.O, KOZHIKODE DISTRICT 673 507

                BY ADVS.
                M.PROMODH KUMAR
                MAYA CHANDRAN
                ABIMALEK C VALSAN



RESPONDENT/S:

      1         THE DRUG DISPOSAL COMMITTEE (KOZHIKODE RURAL)
                REPRESENTED BY ITS CHAIRMAN, DISTRICT POLICE CHIEF, OFFICE OF
                SUPERINTENDENT OF POLICE, PUTHUPPANAM, VATAKARA, KOZHIKODE 673 105

      2         THE STATION HOUSE OFFICER
                NADAPURAM POLICE STATION, NADAPURAM, KOZHIKODE 673 504


      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON 10.05.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 388 OF 2022
                               -2-




                           JUDGMENT

Petitioner's vehicle has been seized by the second

respondent on 08.04.2022 on the allegation that the petitioner

was found transporting 4 grams of ganga in the dash board of

the vehicle bearing registration No. KL 60 D 8912. The learned

counsel for petitioner submits that this petition has been filed

seeking a limited relief for a direction to the first respondent

to consider and pass orders on Ext.P3 application filed seeking

release of the vehicle.

Having regard to the facts and circumstances of the case

and having heard the learned Public Prosecutor for the

respondents, the writ petition is disposed of directing the first

respondent to consider and pass orders on Ext.P3 application, WP(CRL.) NO. 388 OF 2022

affording an opportunity of hearing to the petitioner within a

period of six weeks from the date of receipt of a copy of this

judgment.

Sd/-

GOPINATH P.

JUDGE

JS WP(CRL.) NO. 388 OF 2022

APPENDIX OF WP(CRL.) 388/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FIR REGISTERED BY THE 1ST RESPONDENT IN CRIME NO 220/2022 DATED 08-04-2022

Exhibit P2 TRUE COPY OF THE REGISTRATION CERTIFICATE OF PETITIONER'S VEHICLE NO KL 60 D 8912

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 13- 04-2022