SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the sole accused in Crime No. 338 of 2013 of the East Police Station, Kollam, preferred the above Crl MC challenging Annexure E order by which the learned Magistrate declined his request for the interim custody of the thondi articles seized from the house of the accused connected with the above crime.

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

(3.) The allegation against the accused including the petitioner is that they have committed the offence under S.420 of IPC and S.11(b), S.13 and S.17 of the Kerala Money Lenders Act. Accordingly, Crime No. 338 of 2013 referred above was registered and towards the investigation of the above crime, a search was conducted in the house of the petitioner and accordingly, as per Annexure C, certain articles were seized from the house of the petitioner including a sum of Rs.5,21,700/-. The prayer of the petitioner is for the interim custody of the above cash amount, which is kept in the Trial Court.