RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Release of the Mini Lorry is not opposed by the learned Public Prosecutor. His only request is to have the crime number also being endorsed in the R.C. Book of the vehicle while releasing the vehicle. The learned Public Prosecutor could not point out any provision of law which enables crime number of the case in which the vehicle is involved,being recorded in the R.C.book.

(2.) In the result, I direct release of the Mini Lorry bearing Reg.No.KL-03 A 7011 to the second petitioner who is the registered owner of the vehicle on his depositing an amount of Rs.10,000/- (Rupees ten thousand only) by way of cash security and executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for like sums to the satisfaction of the court below provided there is valid insurance for the vehicle and on the second petitioner undertaking to produce the vehicle in roadworthy condition as and when called for.

(3.) This Criminal Miscellaneous Case is disposed of with the above directions.