Ahammed vs The Sub Inspector Of Police
2023 Latest Caselaw 3646 Ker

WP(C) No. 11234 of 2023              1




               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. 11234 OF 2023


PETITIONER:

             AHAMMED
             AGED 45 YEARS
             SON OF ALI, PALLAKALATHIL HOUSE, ERAVAKKAD P.O.,
             PALAKKAD DISTRICT, PIN - 679552
             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ


RESPONDENTS:

      1      THE SUB INSPECTOR OF POLICE
             CHANGARAMKULAM POLICE STATION, MALAPPURAM DISTRICT,
             PIN - 679585
      2      THE DISTRICT GEOLOGIST
             DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
             MINI CIVIL STATION, MANJERI PO, MALAPPURAM, PIN -
             676121
             BY G.P., SMT. PARVATHY K.


      THIS     WRIT       PETITION       (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON     29.03.2023,        THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No. 11234 of 2023           2



                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 11234 of 2023
              ============================
               Dated this the 29th day of March, 2023

                              JUDGMENT

Petitioner has approached this Court directing the 1st respondent

to report the seizure regarding the vehicle of the petitioner bearing

Reg No. KL-60-J-5356 before the 2nd respondent to enable the

petitioner to compound the offence alleged against him.

2. Petitioner submits that in similar circumstances this Court

has interfered and passed Ext P2 judgment.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I am inclined to dispose of the

writ petition with a direction to the 1st respondent to immediately

report the seizure of the vehicle along with all relevant documents

before the 2nd respondent within a period of two days from today. In

case the petitioner approaches the 2 nd respondent with a request for

release of the vehicle, the same shall be considered in accordance

with law within a period of one week thereafter.

This writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 11234/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SEIZURE MAHASAR DATED 14.3.2023 PREPARED BY THE FIRST RESPONDENT Exhibit P2 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 10.3.2022 IN WPC NO.7243 OF 2022