LAWS(KER)-2022-11-338

WILSON C.C. Vs. STATE OF KERALA

Decided On November 28, 2022
Wilson C.C. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This writ petition (criminal) has been filed under Article 226 of the Constitution of India and the prayer herein are as under:

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor appearing for the State.

(3.) Ext.P3 order is under challenge in this writ petition, whereby the learned Special Judge, Ernakulam (Special Court under NDPS Act), dismissed an application filed by the writ petitioner herein, who is the owner of a Maruti Car bearing registration number KL 46 W 6400, involved in Crime No. 158 of 2022 of Thrikkakara Police Station, seeking grant of interim custody of the above car.