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Judgment
5 paragraphs · 82 words
P.Somarajan, J
This Crl.M.C. came up for admission today. It is pertaining to an order dated 15.01.2021 in CMP No.2251/2020 of Judicial First Class Magistrate
Court, Thalassery rejecting an application for interim custody of the vehicle. The offence alleged is under Section 22(a) of the Narcotic Drugs and
Psychotropic Substances Act. As such, the jurisdiction is vested with the District Drug Disposal Committee.
Without prejudice to the right of the petitioner to approach the competent authority, the present case is hereby dismissed.