KORUWAGE HUBERT FERNANDO Vs. INSPECTOR OF POLICE LAKSHADWEEP

JUDGEMENT

(1.) The petitioner in both the R. Ps. is the same person. The order dated 1.9.99 passed by the Judicial First Class Magistrate's Court - I, Kochi in Crl. M. P. Nos. 4252 & 5404/99 is under challenge in these R. Ps.

(2.) The revision petitioner was the counter petitioner in Crl. M. P. 4252/99 and he was the petitioner in Crl. M. P. 5404/99. Crl. M. P. No. 4252/99 is filed by the Inspector of Police, Camp Office, Lakshadweep Administration, the 1st respondent in these revision petitions, seeking confiscation of the boat named 'Himakara' which was involved in C. C. 229/98 of the Judicial First Class Magistrate's Court - I, Kochi, wherein the Master of the vessel was convicted and sentenced for the offences punishable under S.3 read with 10 and S.7 read with 14 of the Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981, by judgment dated 30.3.1999.

(3.) Crl. M. P. No. 5404/99 is filed by the petitioner herein claiming to be the owner of the vessel seeking release of the vessel to him.