High CourtsSingle Bench(2023) 03 KL CK 0264

Prajith Rajan vs State Of Kerala

High Court Of Kerala · Decided on 27 March 2023

HON’BLE JUDGES
Bechu Kurian Thomas, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition No. 2527 Of 2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 155 words

Bechu Kurian Thomas, J

1.

Petitioners seek for a direction to report the seizure of vehicles owned by the petitioners to the Jurisdictional Magistrate.

2.

On 21.03.2023, an excavator (JCB) bearing registration No.KL-21-E-4365 and a tipper lorry bearing registration No.KL-47-A-7686 belonging to the 1st petitioner and another lorry bearing registration No. KL-61-0446 owned by the 2nd petitioner was seized by the 3rd respondent alleging offences punishable under the Mines and Minerals (Development and Regulation) Act, 1957.

3.

Admittedly, the seizures have not been reported to the Jurisdictional Magistrate. The learned Public Prosecutor concedes, upon instructions, that the seizures have not been reported.

In view of the above, there will be a direction to the Sub Inspector of Police, Aranmula Police Station, to report the seizure of vehicles bearing registration Nos.KL-21-E-4365, KL-47-A-7686 and KL-61-0446 to the Jurisdictional Magistrate, as expeditiously as possible, at any rate, within 48 hours from today.

This Crl.M.C. is allowed as above.