George Kurian vs State Of Kerala
2023 Latest Caselaw 8317 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                   CRL.MC NO. 5924 OF 2023
 AGAINST THE ORDER IN CMP 2324/2023 OF JUDICIAL MAGISTRATE
              OF FIRST CLASS -II, KANJIRAPPALLY
  CMP 2812/2023 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,
                        KANJIRAPPALLY

PETITIONER/PETITIONER :-

           GEORGE KURIAN,, AGED 59 YEARS
           S/O. KURIAN, PUTHENPARALNBIL HOUSE, KARIMPANAKULALM,
           KARIKKA.TTOOR P. O. , MANIMALA, KOTTAYALN DISTRICT,
           REPRESENTED BY POWER OF ATTORNEY HOLDER GEORGE P. KURIAN,
           AGED 30, S/O. GEORGE KURIAN, PUTHENPARAMBIL HOUSE,
           KARIMPANAK, KARIKKATTOOR P. O. , MANIMALA,
           KOTTAYAM DISTRICT., PIN - 686544

           BY ADV P.A.SALIM

RESPONDENTS/REPONDENTS :-

    1      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA,, ERNAKULAM, PIN - 682031

    2      THE DRUG DISPOSAL COMMITTEE, KOTTAYAM
           REPRESENTED BY THE DISTRICT POLICE CHIEF,
           OFFICE OF THE DISTRICT POLICE CHIEF, KUMILY ROAD,
           KOTTAYAM, KOTTAYAM DISTRICT., PIN - 686002

           BY SRI.T.R.RENJITH, SR.PUBLIC PROSECUTOR


THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 5924 OF 2023

                                       2




                                 ORDER

When this matter is taken up for consideration, the learned counsel

appearing for the petitioner submits that the vehicle has been released by

the Drug Disposal Committee, and in that view of the matter, the

petitioner has no further grievance.

This petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

SMA CRL.MC NO. 5924 OF 2023

APPENDIX OF CRL.MC 5924/2023

PETITIONER ANNEXURES :-

Annexure A 1 TTRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT COMMITTEE DA.TED 10-02-2022

Annexure A 2 TRUE COPY OF THE ORDER OF THE HON'BLE HIGH COURT OF KERALA IN CRL. M.C. NO. 2778 OF 2022 DATED 22-06-2022

Annexure A 3 THE TRUE COPY OF THE OFFICIAL MEMORANDUM ISSUED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT - II, KANJIRAPPALLY DATED 19-07-2022

Annexure A 4 TRUE COPY OF THE JUDGMENT OF THE HIGH COURT OF KERALA IN W.P. (CRL) NO.952/2022 DATED 15-11-2022

Annexure A 5 TTRUE COPY OF THE ORDER OF THE JUDICIAL IST CLASS MAGISTRATE COURT - 11, KANJIRAPPALLY DATED 02-03-2023 IN CMP NO. 975/2023 IN CRIME NO. 61/2022 OF MANIMALA POLICE STATION

Annexure A 6 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE MINUTES DATED 23-3-2023 OF THE 2ND RESPONDENT COMMITTEE, ISSUED DATED 5-4-2023

Annexure A 7 TRUE COPY OF THE JUDGMENT OF THE HONBLE HIGH COURT OF KERALA IN WPC NO. 12934/2023 DATED 11-4-2023 ACKNOWLEDGED BY THE 2ND RESPONDENT ON 18-09-2023

Annexure A 8 TRUE COPY OFCOPY OF THE ORDER IN CMP NO.

2324/2023 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KANJIRAPALLY DATED 12-5-2023 IN CRIME NO. 61/2022 OF THE MANIMALA POLICE STATION

Annexure A 9 TRUE COPY OF THE CMP NO. 2812/2023 IN CMP NO. 2324/2023 OF THE JUDICIAL FIRST CLASS CRL.MC NO. 5924 OF 2023

MAGISTRATE COURT-II, KANJIRAPALLY DATED 6-6-2023 IN CRIME NO. 61/2022 OF MANIMALA POLICE STATION

Annexure A 10 CERTIFIED COPY OF THE ORDER IN CMP NO.

2812/2023 IN MANIMALA POLICE STATION CRIME NO. 61/2022 OF OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KANJIRAPALLY DATED 9/6/2023