STATE OF KERALA Vs. A A ALI

JUDGEMENT

(1.) Aggrieved by the impugned judgment dated 12.04.2017 passed by the High Court of Kerala at Ernakulam in Crl. M.C. No.2601 of 2017 and Crl.M.C. No.2231 of 2017, the State of Kerala has preferred this appeal.

(2.) The issue pertains to an order passed by the Judicial First Class Magistrate-III, Thrissur on an application filed under Section 451 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.")

(3.) The vehicle (Tata Hitachi Model EX 200 Hydraulic Excavator) under the custody of the Court was sought to be released by the respondent - a contractor engaged for the purpose of widening the National Highway.