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Judgment
C. Pratheep Kumar, J
This is an application filed by the petitioner for releasing the mini lorry bearing No.KL-59-G-3720, seized by Pariyaram Medical College Police Station.
The application was opposed by the learned Public Prosecutor on the ground that confiscation proceedings are going on before the Sub Divisional Magistrate.
However, considering the fact that the mini lorry is kept idle since it has been confiscated, I hold that interim custody of the same can be released to the petitioner, who is the registered owner on strict conditions subject to confiscation proceedings.
In the result, this application is allowed subject to the following terms:
The petitioner shall execute a bond for Rs.5,00,000/- (Rupees five lakh only) with two solvent sureties for the like sum to the satisfaction of the trial court shall produce the excavator before the trial court/Sub Divisional Magistrate as and when called for, in same condition.
Release of the mini lorry will be subject to all further legal proceedings including confiscation, if any.