YAZINKHAN,S/O. ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS criminal miscellaneous case is filed by the petitioner, challenging the order passed by the Judicial First Class Magistrate Court -I, Manjeri, in C.M.P.No.394/2014 in Crime No.251/2013 of Kalikavu police station, under Section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that, the petitioner is the registered owner of the vehicle bearing registration No.KL/55 -B -1828, which was seized by the respondent on the allegation that the vehicle was used for transportation of river sand in violation of the provisions of the Protection of River Banks and Regulation of Removal of Sand Act, 2001 (hereinafter called 'the Act') and a crime has been registered as Crime No.251/2013 of Kalikavu police station. The petitioner filed C.M.P.No.394/2014 before the Judicial First Class Magistrate Court -I, Manjeri, for interim custody of the vehicle. The learned magistrate by Annexure -A order granted interim custody on conditions inter -alia that: He shall execute a bond for 2,25,000/ - with two solvent sureties for the like sum, undertaking to produce the vehicle as and when required to do so.

(3.) HE shall not transfer or cause any alternation to the vehicle till the disposal of the case. 3. He shall deposit 67,500/ - in the court.