UTHAMAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) These matters being interconnected, they are disposed of by a common order.

(2.) Petitioner in each of the Crl.M.Cs claims to be the owner of the respective vehicle involved in Crime No.89 of 2020 of Kattakada Police Station registered for the offences under Sections 147,148,447,302,379,212 and 201 r/w Section 149 IPC.

(3.) Three vehicles are involved in the crime and seeking interim custody of each of the vehicle, persons claiming to be the respective owner thereof, sought interim custody before JFCM Court, Kattakada invoking Section 451 of the Cr.P.C. All the three applications were dismissed by a common order dated 29.2.2020 upholding the objection raised by the investigating officer against release of the vehicle on the ground that they were used for commission of the offences.