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Judgment
Bechu Kurian Thomas, J
Petitioners seek for a direction to report the seizure of vehicles owned by the petitioners to the Jurisdictional Magistrate.
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.
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.