P SURENDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner seeks for a direction to the 2nd respondent to report about the seizure of the vehicle namely, KL-39/1486 to the jurisdictional Magistrate for enabling the petitioner to file an appropriate application seeking interim custody. Crime No.60 of 2012 of Vaikom Police Station has been registered in the matter as evident from Ext.P1.

(2.) THE direction is sought in the light of the decision of a Division Bench of this Court in Sujith vs. State of Kerala (2012 (2) KLT 547) wherein in paragraph 13, the following directions have been issued: