VIJAYA RAGHAVANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioner is the owner of a JCB bearing registration No.TN-69-AJ-4822. The said vehicle was seized by the Sub Inspector of Police, Aruvikkara Police Station on the allegation that the provisions of the Mines and Minerals (Development and Regulation) Act, 1957 and the rules framed thereunder were contravened. The seizure was reported before the jurisdictional Magistrate.

(3.) The petitioner moved an application seeking interim release of the vehicle which was dismissed by Annexure A2 order. The said order is under challenge. The learned counsel appearing for the petitioner submits that the petitioner is prepared to compound the offence and prays for issuance of necessary directions.