CHACKO P M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by the condition imposed by the learned Magistrate when a direction was issued under Sec.451 of the Cr.P.C. to release a vehicle to him.

(2.) The allegation raised against the petitioner appears to be serious. Petitioner's vehicle was allegedly found available in front of a toddy shop. There was contraband liquor and a fire arm inside the car. There was no person responsible for the car at or near the car when the car was seized.

(3.) The petitioner applied for release of the car to him. otwithstanding the opposition of the respondent, the learned Magistrate directed release of the vehicle to the petitioner; but subject to a condition that bank guarantee for the value of the vehicle must be furnished by the petitioner to the learned Magistrate.