Gireesh vs The Inspector Of Police
2024 Latest Caselaw 9703 Ker

Kerala High Court

Gireesh vs The Inspector Of Police on 4 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 13889 OF 2024
PETITIONER:

          GIREESH
          AGED 31 YEARS
          SON OF KRISHNAN, MEDAMMAL, CODACKAL P.O., TIRUR,
          MALAPPURAM, (OWNER OF A LORRY BEARING REGISTRATION NO.
          KL-08-AU-3783), PIN - 676108

          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ


RESPONDENTS:

    1     THE INSPECTOR OF POLICE
          KALPAKANCHERRY POLICE STATION, MALAPPURAM DISTRICT, PIN
          - 676551

    2     THE DISTRICT GEOLOGIST
          DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY, MINI
          CIVIL STATION, MANJERI PO, MALAPPURAM, PIN - 676121

    3     THE REVENUE DIVISIONAL OFFICER
          TIRUR, MALAPPURAM DISTRICT, PIN - 676101


OTHER PRESENT:

          SR.GP - DEEPA NARAYANAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.13889 of 2024           2

                      VIJU ABRAHAM,J
                   -------------------
                W.P.(C).No.13889 of 2024
            --------------------------------
          Dated this the 4th day of April, 2024

                                 JUDGMENT

Petitioner has approached this Court aggrieved

by the seizure of the vehicle bearing Reg.No.KL-

08-AU-3783. Petitioner submits that he is ready

and willing to compound the offence.

2. Heard the learned Government Pleader also.

3. In case the seizure of the Tipper Lorry

bearing registration No. KL-08-AU-3783 belonging

to the petitioner has not been reported to the 2nd

respondent, the 1st respondent shall report the

same to the 2nd respondent within two days from

today. If the petitioner makes a request for

compounding before the 2nd respondent, such request

will be taken up and considered in accordance with

law, within a period of one week from the date on

which the request is made by the petitioner.

Writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM, JUDGE pm

APPENDIX OF WP(C) 13889/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SEIZURE MAHASAR DATED 25.03.2024 PREPARED BY THE FIRST RESPONDENT

Exhibit P2 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 15.2.2023 IN WPC NO.5102 OF 2023