KOCHUMON SHAMSUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The short request of the petitioner, to whom a vehicle has been released, is that the registration certificate of the vehicle, which is available in court may be handed over to him. That request was rejected by the learned Magistrate

(2.) The learned counsel for the petitioner submits that the petitioner needs the registration certificate for the short and only purpose of remitting the road tax, without which he will not be able to ply the vehicle. I am satisfied, in these circumstances, that the request of the petitioner is legitimate. The same deserves to be allowed; subject, of course, to appropriate condition which shall ensure that the registration certificate shall be surrendered back to court within two days of its release.

(3.) In the result, this Crl.M.C is allowed. The impugned order is set aside. It is directed that the registration certificate of the vehicle shall be released to the petitioner for the purpose of utilizing it to facilitate remittance of road tax on condition that he executes a bond for Rs.25,000/- undertaking to produce the registration certificate back before the same court in the same condition.