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Judgment
P.V.Kunhikrishnan, J
This writ petition is filed with following prayers:
i. Issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding the 2nd respondent to produce the vehicle bearing Registration No. KL-28 -A-878 before the learned Magistrate Thiruvalla within a time limit that may be fixed by this Honourable Court and may direct the learned Magistrate to consider the matter and pass orders on interim custody according to law within a time limit that may be fixed by this Honourable Court.
ii. Pass such other orders as this Honourable Court may deem and fit in the facts and circumstances of the case.
(SIC)
When this writ petition came up for consideration on 12.04.2013, this Court passed an interim order releasing the vehicle to the petitioner. The order dated 12.04.2013 is extracted hereunder:
“Admit. The learned Government Pleader takes notice for the respondents.
With regard to the interim relief sought for, detailed interim order has been passed by this Court on 4.01.2013 in W.P.(C).No.31478 of 2012 and connected cases involving issues of similar nature; referring to the relevant provisions of law. Petitioner is also entitled to have similar relief.
In the above circumstances, this Court finds it fit and proper as an interim measure, to order release of the concerned vehicle bearing No. KL.28A-878 to the petitioner on satisfaction of a sum of Rs.25,000/- (Rupees twenty five thousand) before the concerned respondent/Sub Inspector of Police and on executing a Simple Bond, undertaking to produce the vehicle as and when called for and that the vehicle will not be alienated or encumbered during pendency of further proceedings.”
Today, when the matter came up for consideration, the learned Government Pleader, based on the instructions submitted by the Station House Officer, Perumpetty Police Station, submitted that a case was registered against the petitioner as Crime No.179/2013 and the final report was submitted before the court concerned and the learned Magistrate, after trial of the case, disposed the matter imposing a fine of Rs.5,000/-. It is also stated that the vehicle was released to the petitioner. In the light of the same, nothing survives in this case.
Therefore, retaining the interim order dated 12.04.2013, this writ petition is disposed of.