ABDUL RAHIMAN THAVALAPPARA Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is filed challenging the legality and propriety of the order dated 04.09.2019 passed by the Additional Sessions Judge, North Paravur in Crl.M.P.No.432/2019 in the case S.C.No.1104 of 2018.

(2.) The petitioner is said to be the registered owner of the vehicle (car) bearing Registration No.KL-50/F-2542. A case had been registered as Crime No.102/2018 of the North Paravur police station against a person by name Aarif for transporting 9.800 Kilograms of ganja in the aforesaid vehicle. After completing the investigation, final report was filed against him for the offence punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) During the pendency of the aforesaid case, the vehicle was released to the interim custody of the petitioner under Section 451 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'). Subsequently, the vehicle was directed to be produced before the trial court and the petitioner produced the vehicle before the court.