R. RAVIRAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions have been filed challenging the common order dtd. 6/6/2023 in C.M.P.No. 2061/2022 and C.M.P.No. 371/2023 filed in C.M.P.No. 1866/2023 on the file of the Judicial Magistrate of the First Class, Mananthavady. The above applications have been filed seeking interim release of a sum of Rs.40.00 lakhs seized by the Circle Inspector of Police, Mananthavady, in the course of routine patrol duty.

(2.) Short facts are as under:

(3.) The petitioners approached the learned Magistrate and filed Crl.M.P.No. 2061/2022 seeking interim release of the cash.