STATE OF KERALA Vs. NISHAD

JUDGEMENT

(1.) The State is the appellant. The appeal is filed under Sec. 19 of the Banning of Unregulated Deposit Schemes Act (BUDS Act), 2019. Grievance of the appellant is that the designated court dismissed the petition filed under Sec. 14 of the BUDS Act seeking confirmation of the attachment and permission to sell the car bearing Reg.No.KL-71-H-444, which was provisionally attached by the Competent Authority.

(2.) Notice was served on the respondent through WhatsApp and also through his brother. The respondent did not choose to appear before this Court. Since there is due service of notice and no delay can be afforded since the matter is concerning permission to sell a motor vehicle, I proceed to dispose of the matter.

(3.) Heard the learned Public Prosecutor.