SAJAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE Petitioner, claiming to be the registered owner of a tata Indica car bearing registration No. KL 5l-7766 and the agreement holder of a Scorpio car bearing Registration No. KL 17b- 2233 which were seized by the Chittarikkal Police in crime No. 22 of 2009, challenges the orders passed by the j. F. C. M-II, Hosdurg as well as the Sessions Judge, Kozhikode refusing interim custody of the vehicles on a claim made by the petitioner under Section 451 Cr. P. C.

(2.) HEARD both sides.

(3.) APART from the fact that the order passed by the learned magistrate was an interlocutory order and therefore not revisable before the Sessions Court, Kozhikode, the investigation thus far conducted shows that the chasis number and the engine number of the vehicles were found to have been tampered with and the investigating agency has not so far traced out the true owners of the vehicles. Hence I am not inclined to interfere with the orders passed by the courts below. This crl. M. C is, accordingly , dismissed.