Citation : 2023 Latest Caselaw 9478 Ker
Judgement Date : 5 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 5TH DAY OF SEPTEMBER 2023 / 14TH BHADRA, 1945
CRL.MC NO. 7121 OF 2023
AGAINST THE ORDER/JUDGMENT CMP 5933/2022 OF JUDL.M.F.C.-
I,ERNAKULAM
PETITIONER/PETITIONER/2ND ACCUSED:
NIKHIL.O.M, AGED 22 YEARS
S/O. ANIL, OZHIPARAMBU HOUSE, MURIKKUMPADOM,
ERNAKULAM, PIN - 682508
BY ADV DENIZEN KOMATH
RESPONDENT/RESPONDENT/STATE:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM, PIN - 682031
2 STATION HOUSE OFFICER
MULAVUKAD POLICE STATION, MULAVUKAD P.O, KOCHI,
PIN - 682504
BY ADV.
SRI.VIPIN NARAYAN, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.09.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
-2-
Crl.M.C No. 7121 of 2023
P.V.KUNHIKRISHNAN, J.
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Crl.M.C No. 7121 of 2023
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Dated this the 5th day of September, 2023
ORDER
The above Crl.M.C. is filed to quash Annexure-A4 order passed
by the Judicial First Class Magistrate Court-I, Ernakulam in
C.M.P.No.5933/2023 in Crime No.870/2023 of Mulavukadu Police
Station. Annexure - A2 was a petition filed under Section 451 of the
Cr.P.C. to get interim custody of the Honda DIO DLX, Grey in colour
motor cycle/Scooter bearing Registration No.KL-42-U-1176 involved
in Crime No.870/2023 of Mulavukadu Police Station. The crime was
registered alleging offences punishable under Section 22(a) of the
Narcotic Drugs and Psychotropic Substances Act, 1985. The Court
below rejected the application mainly based on the decision in Wilson
V. State of Kerala [2022 (7) KHC 450].
2. Heard the counsel for the petitioner and the Public
Prosecutor.
3. After hearing both sides, I am of the considered opinion
that the impugned order is to be set aside in the light of the dictum laid
Crl.M.C No. 7121 of 2023
down by this Court in Shanil v. State of Kerala [2023 (2) KHC 88].
After considering all the earlier decisions, this Court passed a detailed
order in the above case. It will be better to extract the relevant portion
of the above judgment here:
11. Although, in Shajahan(supra), this Court held the Magistrates to be denuded of the power to grant interim custody under Section 451 Cr.P.C, that decision is impliedly reversed by the Supreme Court in Sainaba v State of Kerala [2022 (7) KHC 273]. To summarise, in Sainaba v State of Kerala and another [2022 KHC 917], a learned Single Judge of this Court held that the Special Court is not empowered to exercise jurisdiction under Section 451 to release a vehicle involved in an offence under the NDPS Act on interim custody. That order was reversed by the Supreme Court in Sainaba v State of Kerala [2022 (7) KHC 273]. Being contextually relevant, paragraphs 5 to 8 of the judgment is extracted hereunder;
"5. It has been opined by the High Court that the Court is not empowered to exercise the jurisdiction under Section 451 of the Code of Criminal Procedure to release a vehicle involved under NDPS Act in interim custody.
6. The appellant has urged inter alia that as per Section 36-C read with Section 51 of the NDPS Act, Criminal Procedure Code would be applicable for proceedings by a Special Court under NDPS Act and Section 451 has an inbuilt
Crl.M.C No. 7121 of 2023
provision to impose any specific condition on the appellant while releasing the vehicle. The appellant is undoubtedly the registered owner of the vehicle but had not participated in the offence as alleged by the prosecution nor had knowledge of the alleged transaction.
7. Learned counsel seeks to rely on the judgment of this Court in Sunderbhai Ambalal Desai v. State of Gujarat - 2003 (2) KLT 1089 (SC) = (2002) 10 SCC 283 opining that it is no use to keep such seized vehicles at police station for a long period and it is open to the Magistrate to pass appropriate orders immediately by taking a bond and a guarantee as well as security for return of the said vehicle, if required at any point of time.
8. On hearing learned counsel for parties and in the conspectus of the facts and circumstances of the case, and the legal provisions referred aforesaid, we are of the view that this is an appropriate case for release of the vehicle on terms and conditions to be determined by the Special Court."
A careful reading of the above paragraphs makes it clear that the appeal was allowed and direction to release the vehicle issued, after taking note of the legal provisions, viz, Section 36C r/w 51 of the NDPS Act and Section 451 Cr.P.C. As such, there is an implied reversal of the dictum in Shajahan (supra) by virtue of Article 141 of the Constitution of India. I also take note of the judgment in
Crl.M.C No. 7121 of 2023
Pradeep B. v District Drug Disposal Committee and others (WA No.1304/2022 of High Court of Kerala), wherein, a Division Bench headed by the Chief Justice expressed the opinion that Shajahan (supra) requires reconsideration and directed a Full Bench to be constituted.
12. Having found the jurisdictional courts to be having the power to grant interim custody, the ancillary question is whether such power is to be exercised under Section 451 or 457 of the Code. Section 451 will be applicable when a property, which includes seized vehicles, is produced before a criminal court during inquiry or trial. As regards conveyances seized in connection with offences under the NDPS Act, Section 52A only provides for preparation of inventory containing details of the conveyance relevant for its identification and the making of an application to the Magistrate for certifying the correctness of the inventory. The seized vehicles are not produced before the Magistrate, upon which alone an order for interim custody under Section 451 can be issued. On the other hand, the power under Section 457 can be exercised with respect to a property, which is not produced before the court, but the seizure of which is reported. The above discussion leads me to the conclusion that the jurisdictional courts have the power to grant interim custody under Section 457 Cr.P.C, irrespective of the procedure for disposal stipulated in Section 52A of the Act.
13. I refrain from delving into the question whether the seized vehicles could be termed as 'conveyance' used in carrying contraband, as it is for the jurisdictional court to decide that aspect depending on the facts of each case. As rightly pointed out by the learned Public Prosecutor, the
Crl.M.C No. 7121 of 2023
complicity or otherwise of the owner, stipulated in Section 60(3), is also an aspect which the jurisdictional court can consider."
4. In the light of the above judgment, I am of the considered
opinion that the impugned order is to be set aside and the matter is to
be reconsidered by the learned Magistrate. I make it clear that the I
have not considered the matter on merit and the learned Magistrate
should reconsider the matter in the light of the principle laid down by
this Court in Shanil's case (supra).
Therefore, this Crl.M.C is disposed of in the following manner:
1. The order dated 27.07.2023 in CMP No.5933 of 2023 on the file of the Judicial First Class Magistrate Court-I, Ernakulam arising from Crime No.870 of 2023 of Mulavukad Police Station is set aside.
2. The Judicial First Class Magistrate Court-I, Ernakulam is directed to reconsider CMP No.5933 of 2023, after giving an opportunity of hearing to the petitioner, as expeditiously as possible. sd/-
P.V.KUNHIKRISHNAN JUDGE das
Crl.M.C No. 7121 of 2023
APPENDIX OF CRL.MC 7121/2023
PETITIONER ANNEXURES
ANNEXURE-A1 TRUE PHOTOCOPY OF THE FIR IN CRIME NO.
870/2023 OF 2ND RESPONDENT POLICE STATION
ANNEXURE-A2 TRUE PHOTOCOPY OF THE CLAIM PETITION PREFERRED BY THIS PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT 1, ERNAKULAM AS CMP NO. 5933/2023
ANNEXURE-A3 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE OF THE PETITIONER'S VEHICLE
ANNEXURE-A4 TRUE CERTIFIED COPY OF ORDER IN CMP NO.5933/2022 IN CRIME NO. 870/2023 OF MULAVUKAD POLICE STATION, DATED 27.07.2023
RESPONDENTS EXHIBITS :NIL //TRUE COPY// PA TO JUDGE
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