SATVASHIL VASANTH MANE Vs. STATE AND ORS.

JUDGEMENT

(1.) On 04.08.2015, the Circle Inspector of Police, Iritty, intercepted a car, searched the body of two persons, who were travelling by the car, and consequently seized three gold bars weighing 3 kgs. from the possession of the driver of the car. In the inspection of the car, a secret chamber was traced out, from which Indian currency notes worth Rs.1,10,00,000/- were seized. The Inspector of Police, registered crime No.1014/2015 under Sections 41(1)(d) and 102 Cr.P.C.

(2.) The Inspector of Police, without delay, reported the matter to the nearest Magistrate's Court, which is the court below, and also produced the entire materials seized, before the said court.

(3.) Claims were filed by the petitioner herein, as Crl.M.P.3325/2015, and the Superintendent of Customs, Customs Preventive Unit, Thalassery as Crl.M.C.3308/2015. The court below through Annexure 7 order dismissed Crl.M.P.No.3325/2015 and allowed Crl.M.P.No.3308/2015. Based on Annexure 7, the court below released the said three gold bars in question to the Superintendent of Customs, Customs Preventive Unit, Thalassery. The said orders are under challenge through this Crl.M.C. filed by the petitioner.