K.M. SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl.M.C is against the Annexure-E order passed by the Court of Enquiry Commissioner and Special Judge, Kozhikode (hereinafter referred to as the Special Judge) in C.M.P.No.496/2022 in V.C.No.2/2021/SCK. As per the said order, the application submitted by the petitioner herein, the accused in the said crime, under Sec. 451 of Cr. P.C to release amounts seized from his residence as part of the investigation conducted by the 2nd respondent in this case was dismissed.

(2.) The facts which led to the filing of this Crl. M.C are as follows:

(3.) The 2nd respondent objected to the release of the said amount, raising various contentions. Ultimately, after considering the rival contentions, the learned Special Judge rejected the application submitted by the petitioner and this Crl. M.C. is filed in such circumstances.