Recently, the Allahabad High Court has directed a review of procedures for releasing vehicles seized by law enforcement. This order follows concerns about the buildup of vehicles at police stations due to bureaucratic inefficiencies, delays, and inconsistent practices.
The case originated from an FIR involving seized illicit liquor and a vehicle. The Additional Chief Justicial Magistrate denied a release application, which was later challenged. The appeal was successful, and the matter was sent back for reconsideration based on Supreme Court guidelines in Sunderbhai Ambalal Desai v. State of Gujarat.
The Court identified several reasons for vehicle accumulation, including financial constraints, ongoing trials, and administrative delays. It criticized the inconsistent application of Section 451 Cr. P.C. and called for uniform guidelines for vehicle disposal and improved documentation.
District Judges are instructed to submit detailed reports on the release and management of vehicles. State authorities, including the A.C.S. (Home), D.G.P. Uttar Pradesh, and Principal Secretary (Transport), are to propose measures to address vehicle congestion. The Chief Secretary is also to consider creating a web portal for tracking seized vehicles.
All reports are due by September 18, 2024, and non-compliance will require personal affidavits from officers. The court aims to streamline vehicle release processes and ensure adherence to legal procedures.
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