SHANAVAS S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed challenging Annexure-2 order passed by the Judicial First Class Magistrate, Kalamassery (for short 'the court below') dismissing a petition filed by the petitioner/accused for the release of wallet and mobile phone belonging to him invoking Sec. 451 of the Cr.P.C.

(2.) The petitioner is the accused. The offences alleged against him are punishable under Ss. 376, 420 and 506 of the IPC.

(3.) During the investigation, a wallet containing Rs.14,210.00 and a mobile phone were seized from the possession of the petitioner. It is submitted that a petition has been filed at the court below as C.M.P.No.1093/2020 under Sec. 451 of the Cr.P.C. to release those articles. The court below dismissed the said petition as per Annexure-2 order. The said order is under challenge in this Crl.M.C.