High CourtsSingle Bench(2001) 08 KL CK 0020

Suresh Kumar vs State of Kerala

High Court Of Kerala · Decided on 17 August 2001 · Citation: (2002) 2 ACC 319 : (2002) 1 ACC 478 : (2002) ACJ 478 : (2001) 3 ILR (Ker) 333 : (2001) 2 LLJ 1582

HON’BLE JUDGES
N. Krishnan Nair, J
RESULT
Allowed
CASE NUMBER
M.F.A. No. 1654 of 1996

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

2 paragraphs · 233 words

N. Krishnan Nair, J.—This petition is filed under S. 482 of the Cr.P.C. to set aside the order of the Judicial First Class Magistrate, Peerumedu in Crl.M.P. No. 3064/2001 dated 14.6.2001. The petitioner herein move an application before the Magistrate to issue a search warrant under S. 94 of the Cr.P.C. to search the residential premises of one Mr. Thomas, Ottakkandathi House alleging that he is in illegal possession of the vehicle bearing No. KL-6-9759. The lower court dismissed the petition on the assumption that the vehicle is still in possession of the hirer. According to the learned counsel for the petition, the court below went wrong in finding that the vehicle involved in the case is in the possession of the hirer. Admittedly, the vehicle is covered by a hire purchase agreement. As per the agreement, the hirer is not competent to alienate or part with the possession of the vehicle without the consent of the petitioner. In this case, the specific allegation is that without the knowledge or consent of the petitioner, the hirer has transferred the vehicle to the said Thomas. If that be so, I see no illegality in issuing a search warrant under S. 94 of the Cr.P.C.

2.

In the result, the impugned order is set aside and the Magistrate is directed to consider the matter afresh in the light of the observations made in this order.