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Judgment
5 paragraphs · 166 wordsDr. Kauser Edappagath, J
Heard Sri.Sasthamangalam S.Ajithkumar, learned counsel for the petitioner, and Sri.G.Sudheer, learned Public Prosecutor.
The petitioner is the registered owner of the vehicle bearing Regn.No.KL-01-CM-4353, which is involved in Crime No.550/2022 of Vizhinjam Police Station. It is alleged that the accused in connection with an offence under the NDPS Act, used the said vehicle.
The vehicle has been seized by the Police in connection with the above crime. The petitioner preferred Ext.P2 representation before the second respondent to release the vehicle. The limited prayer in the writ petition is to give a direction to the second respondent to pass orders on Ext.P2.
Hence, this writ petition is disposed of with a direction to the second respondent to consider Ext.P2 and pass orders on the same, in accordance with law, after giving an opportunity of hearing to the petitioner. The second respondent shall dispose of Ext.P2 within a period of one month. Till that period, the vehicle shall not be disposed.