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Judgment
9 paragraphs · 174 wordsPetitioner claims to be the owner of a JCB Lorry bearing registration No.KL-63-F-6095, which was seized by the second respondent on 01.11.2020
alleging commission of offences punishable under the Kerala Conservation of Paddy Land and Wet Land Act, 2008. It is submitted that after seizure
of the vehicle, the 2nd respondent was bound to report the seizure to the jurisdictional Magistrate, as mandated under Section 102(3) Cr.P.C, but has
failed to do so. As a result, the petitioner is prevented from approaching the Magistrate concerned with an application seeking interim release of the
vehicle.
The Crl.M.C is hence disposed of, directing the second respondent to report seizure of the vehicle bearing registration No. KL-63-F-6095 to the
jurisdictional Magistrate Court, within seven days from the date of receipt of a copy of this order. On such report being submitted, the petitioner will be
at liberty to approach the jurisdictional Magistrate Court with an appropriate application seeking interim custody of the vehicle. The Magistrate
concerned shall thereupon consider the application and pass appropriate orders thereon expeditiously.