ALRASHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein claims to be the owner of the vehicle No. KL-16/G-7499, involved crime No. 1346 of 2014 of the Venjaramoodu Police Station, registered under Section 174 Cr.P.C. in connection with an incident of suicide by one Shameer. Deceased Shameer was the driver of the said vehicle at the relevant time. Of course, it is not known why the autorikshaw was seized by the police in that case. This is not a case involving any definite crime. It is submitted that there are some suspicions regarding the commission of suicide by Shameer. But the police has not so far reached anywhere, and the crime still continues under Section 174 Cr.P.C., as a case of unnatural death. Nobody has a case that the vehicle was used for the commission of any offence in any manner. Just because the deceased was the driver of an Autorikshaw, the police mechanically and unnecessarily seized the vehicle, for reasons known to the Sub Inspector alone. Anyway, he omitted to report the fact of seizure to the Judicial Magistrate having jurisdiction. Instead of reporting the fact to the learned Magistrate, the seizure was reported to the Sub Divisional Magistrate. Pending the proceedings, the petitioner approached the learned judicial First Class Magistrate Court-I, Nedumangad with C.M.P No. 12531 of 2014 for interim custody of the vehicle under Section 451 Cr.P.C. The learned Magistrate dismissed the application on the ground that orders regarding the vehicle will have to be passed by the Sub Divisional Magistrate. The said order dated 29.12.2014 is under challenge.

(2.) On hearing both sides and on a perusal of the materials I find that the police has no justification at all for the seizure of the Autorikshaw. It is not known why the vehicle was seized in a case of unnatural death or suicide. It is not known how the police would justify the seizure. Nobody has got a case that the vehicle is involved in the commission of any offence, or that it was used by anybody for the commission of any offence. The Sub Inspector who seized the vehicle will have to explain the necessity and legality of seizure, when complaint comes against him, and if anybody proceeds against him in civil or criminal action.

(3.) Section 102(1) Cr.P.C. provides that any police officer may seize any property which may be alleged or suspected to have been stolen, or which may be found under circumstances which create suspicion of the commission of any offence. I fail to understand how the Sub Inspector would justify the seizure under Section 102(1) Cr.P.C. Anyway, Sub Section 3 to Section 102 Cr.P.C. provides that every police officer acting under sub-section (1) shall forthwith report the seizure to the Magistrate having jurisdiction. Section 3 Cr.P.C. provides that any reference, without any qualifying words, to a Magistrate, shall be construed, unless the context otherwise requires, (i) in relation to an area outside a metropolitan area as a reference to a Judicial Magistrate and (ii) in relation to a metropolitan area, as a reference to a metropolitan Magistrate. Thus there cannot be any doubt that once a property is seized by the police officer under Section 102(1) Cr.P.C. he will have to report the fact of seizure forthwith to the Judicial Magistrate having jurisdiction. In this case, the fact of seizure was not reported to the Judicial Magistrate. This is a culpable omission on the part of the Sub Inspector. He will have to report the fact of seizure immediately to the learned Magistrate.