Habeeb Rahman M vs The Sub Inspector Of Police
2023 Latest Caselaw 3638 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                     WP(C) NO. 11016 OF 2023
PETITIONER:

            HABEEB RAHMAN M.,
            SON OF ALI,
            AGED 32 YEARS
            MUTHUVATTIL HOUSE, KUTYALATHANI,
            PUNNATHALA P.O, KURUMBATHUR,
            MALAPPURAM DISTRICT - 676 552
            (OWNER OF TIPPER LORRY BEARING REGISTRATION
            NO.KL-07-AW-8948).

            BY ADVS.
            IRFAN ZIRAJ
            P.M.ZIRAJ


RESPONDENTS:

    1       THE SUB INSPECTOR OF POLICE,
            *CORRECTED, [VENGARA POLICE STATION],
            VAILATURE PUTHANATHANI ROAD,
            KADUNGATHUKUNDU TOWN,
            KALPAKANCHERY, MALAPPURAM DISTRICT - 676 551.

            *THE TERM "VENGARA POLICE STATION" IN THE ADDRESS
            OF FIRST RESPONDENT IN THE WP(C)11016/2023 IS
            CORRECTED AS "KALPAKANCHERY POLICE STATION" AS
            PER ORDER DATED 29-03-2023 IN IA.NO.1/2023 IN
            WP(C) NO.11016/2023.
    2       THE DISTRICT GEOLOGIST,
            DISTRICT OFFICE,
            DEPARTMENT OF MINING AND GEOLOGY,
            MINI CIVIL STATION, MANJERI P.O,
            MALAPPURAM, PIN - 676 121.

            SMT. PARVATHY K. - G.P



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.03.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) NO.11016 Of 2023

                                       2




                          VIJU ABRAHAM, J.
                 -----------------------------------------------
                     W.P.(C) No.11016 of 2023
               --------------------------------------------------
                Dated this the 29th day of March, 2023

                               JUDGMENT

The petitioner has approached this Court seeking

a direction to the 1st respondent to report the seizure

regarding the vehicle of the petitioner bearing

Registration No.KL-07-AW-8948 before the 2 nd

respondent so as to enable the petitioner to

compound the offence alleged against him within a

reasonable period.

2. Heard the learned counsel for the petitioner

as well as the learned Government Pleader.

After hearing both sides, there will be a direction

to the 1st respondent to immediately report the

seizure of the vehicle along with all relevant W.P.(C) NO.11016 Of 2023

documents before the 2nd respondent, within a period

of two weeks. In case the petitioner approaches the

2nd respondent with request for release of the vehicle,

the same shall be considered in accordance with law

within a period of two weeks thereafter.

The writ petition is disposed of accordingly.

Sd/-

VIJU ABRAHAM JUDGE

SPR W.P.(C) NO.11016 Of 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE SEIZURE MAHASAR DATED 22.03.2023 PREPARED BY THE FIRST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 10.03.2022 IN WPC NO.7243 OF 2022.

    RESPONDENTS EXHIBITS:     NIL.