HYDR ALI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who is owner of Excavator JCB bearing registration No.KL-55T-0677, is before this Court seeking to direct the respondents to report the seizure of the Excavator JCB to the Magistrate having jurisdiction, forthwith.

(2.) The petitioner states that his Excavator JCB was seized by the 1st respondent-Sub Inspector of Police on 8/1/2023. Ext.P1 Mahazar has been prepared.

(3.) The respondents have a legal obligation to report the matter to the Jurisdictional Magistrate, contends the petitioner. If the respondents report the matter to the Jurisdictional Magistrate, the petitioner can approach the Court for the custody of the vehicle invoking Sec. 451/457 of the Code of Criminal Procedure. The delay on the part of the respondents in reporting the matter would adversely affect the petitioner.