SURESH P.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Criminal Miscellaneous Case is filed by the petitioner challenging the order passed in CMP.No.2153/2013 in Crime No.559/2013 of Judicial First Class Magistrate Court -I, Perumbavoor under Section 482 of the Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner has been arrayed as the accused in Crime No.559/2013 on the file of the Judicial First Class Magistrate Court -I, Perumbavoor and as part of the search conducted by the investigating officer, cash worth Rs. Rs.38,36,622/ -, along with Registration Certificate Book of the vehicle bearing Reg. No. KL.257358 and three sale deeds were seized and produced before the court. The petitioner was arrested and later released on bail. He filed CMP.No.2153/2013 before the Judicial First Class Magistrate Court -I, Perumbavoor for interim custody of the cash, sale deeds and Registration Certificate Book of the vehicle and that was allowed by the learned Magistrate with certain conditions. One of the conditions is to furnish bank guarantee for Rs.38,36,622/ -. That condition is being challenged by the petitioner by filing this petition.

(3.) HEARD the counsel for the petitioner and the learned Public Prosecutor.