R.RANGARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the proceedings in Annexure-A4 dtd. 24/8/2023 in C.C. No.317/2023, keeping in abeyance the order dtd. 12/6/2023 in C.M.P. No.1889/2023.

(2.) Petitioner's vehicle bearing Registration No.KL 07 BL-7597 was allegedly found to be carrying plastic waste materials intended to be dumped on a public property and the same was seized on 30/5/2023. Pursuant to the application filed under Sec. 451 Cr.P.C, the learned Magistrate directed the vehicle to be released to the petitioner on interim custody on conditions. However, thereafter, on the basis of the submission of the learned Public Prosecutor that the order is being challenged and in view of the observation of this Court in W.P.(C).No.7844/2023 dtd. 7/7/2023, the order was kept in abeyance for further clarification.

(3.) I have heard Sri. Arjun S, the learned counsel for the petitioner and Sri. Noushad K A, the learned Public Prosecutor.