JOSE ANTONY Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE learned Prosecutor submits that the vehicle is already produced before the Forensic Science Laboratory and the question of release of the vehicleto the petitioner can be considered as soon as it is received back from the Forensic Science Laboratory. THE petitioner can make a fresh application and the learned Magistrate must thereupon consider such application as soon as the vehicle is got releasedafter examination from the Forensic Science Laboratory. THE learned Magistrate shall take all necessary steps to ensure that the Forensic Science Laboratory completes the examination and returns the vehicle to the Court expeditiously.

(2.) WITH the above observations thisCrl.M.C. is allowed in part.