Kerala High Court
Mohan T.P vs State Of Kerala on 11 November, 2024
2024:KER:83731
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
MONDAY, THE 11TH DAY OF NOVEMBER 2024/20TH KARTHIKA, 1946
CRL.MC NO. 4772 OF 2021
CRIME NO.138/2018 OF Mananthavady Police Station, Wayanad
AGAINST THE ORDER/JUDGMENT DATED IN CMP NO.1254 OF 2018 OF
JUDICIAL MAGISTRATE OF FIRST CLASS -II, MANANTHAVADY
PETITIONER/S:
MOHAN T.P.,
AGED 66 YEARS
SON OF T.K. GOPINATHAN, "DEEPTHI", ABADUKKA, PO PERMBA,
PIN 673525, KOYILANDY THALUK, KOZHIKODE DISTRICT
BY ADV A.SANOOJ
RESPONDENT/S:
1 STATE OF KERALA,
REP.BY THE STATION HOUSE OFFICER, MANANTHAVADI POLICE
STATION, MANANTHAVADI P.O., PIN-670645, WAYANAD
DISTRICT
2 STATE OF KERALA,
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM-
682031
SMT.NIMA JACOB, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
11.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 4772 OF 2021
2 2024:KER:83731
ORDER
The prayer in the Criminal M.C. is for a direction to
release a motor vehicle bearing Registration No.KL 56A 9009
to the petitioner who is the power of attorney holder of the
accused in C.C.Nos.437/19, 444/19, 446/19 and 442/19. This
Criminal M.C. was filed on 13.09.2021.
2. The learned Public Prosecutor, on instructions,
submitted that the vehicle was released to the petitioner on
06.12.2022. The report of the Station House Officer,
Mananthavady Police Station, stating the said fact as well as
the receipt signed by the petitioner have been handed over.
Therefore, this Criminal M.C. is closed as nothing
survives for consideration.
sd/-
S.MANU
JUDGE
Nsd
CRL.MC NO. 4772 OF 2021
3 2024:KER:83731
PETITIONER ANNEXURES
Annexure 1 THE TRUE COPY OF THE POWER OF ATTORNEY
IN FAVOR OF THE PETITIONER BY SON
DEEPU MOHAN
Annexure A2 TRUE COPY OF THE HIGH COURT JUDGMENT
DIRECTING RELEASE OF THE MOTOR VEHICLE
TO THE POWER OF ATTORNEY OF THE OWNER
OF THE VEHICLE
Annexure 3 TRUE COPY OF THE INSURANCE PARTICULARS
OF THE SAID VEHICLE
Annexure 4 TRUE XEROX COPY OF RTI INFORMATION
LETTER DATED 26/2/2020 SIGNED ON
27/2/2020 BY PIO MANANTHAVADY POLICE
Annexure 5 TRUE XEROX COPY OF RTI INFORMATION
LETTER DATED 2.7.2020 FROM DYSP
MANANTHAVADY
Annexure 6 THE TRUE COPY OF THE SEIZURE MAHAZARS
SUBMITTED BY THE MANANTHAVADY POLICE
IN THE FOUR CRIME FIRS 135/18, 207/18,
253/18 AND 499/18.
Annexure 7 TRUE COPY OF THE RELEASE ORDER BY JM
COURT MANANTHAVADY IN CMP 1254/18
DATED 6.6.2018
Annexure 8 TRUE COPY OF THE OFFICIAL MEMORANDUM
DATED 13.11.18 DIRECTING TO RELEASE
THE VEHICLE ISSUED BY THE JFCM COURT
II MANANTHAVADY
Annexure 9 MANANTHAVADY POLICE'S STATEMENT OF
OBJECTIONS DATED 14.11.2018 OPPOSING
THE RELEASE OF VEHICLE
Annexure 10 TRUE COPY OF THE OFFICIAL MEMORANDUM
DATED 22.5.2019 BY THE JFCM COURT,
MANANTHAWADI DIRECTING THE
MANANTHAWADY POLICE TO RELEASE THE
CRL.MC NO. 4772 OF 2021
4 2024:KER:83731
VEHICLE TO THE POWER OF ATTORNEY AGENT
AND ALSO ALLOWING THE POWER OF
ATTORNEY TO TAKE PHOTOGRAPHS OF THE
VEHICLE TO BE ATTESTED BY THE SHO
MANANTHAVADY POLICE STATION.
Annexure 11 TRUE COPY OF THE DISMISSAL ORDER OF
THE JFCM COURT MANANTHAWADI IN CMP
Annexure 11(A) TRUE COPY OF THE DISMISSAL ORDER OF
THE JFCM COURT MANANTHAWADI IN CMP
Annexure 11(B) TRUE COPY OF THE DISMISSAL ORDER OF
THE JFCM COURT MANANTHAWADI IN CMP
Annexure 11(C) TRUE COPY OF THE DISMISSAL ORDER OF
THE JFCM COURT MANANTHAWADI IN CMP
Annexure 12 TRUE COPY OF THE FINAL REPORT IN CRIME
NO.135/18 (CC 437/19) NOW PENDING AS
JFMC II MANANTHAVADY
Annexure 12(A) TRUE COPY OF THE FINAL REPORT IN CRIME
NO.207/18 (CC 444/19) NOW PENDING AS
JFMC II MANANTHAVADY
Annexure 12(B) TRUE COPY OF THE FINAL REPORT IN CRIME
NO.253/18 (CC 446/19) NOW PENDING AS
JFMC II MANANTHAVADY
Annexure 12(C) TRUE COPY OF THE FINAL REPORT IN CRIME
NO.499/18 (CC 442/19) NOW PENDING AS
JFMC II MANANTHAVADY
