V.S. SHIBU Vs. STATE

JUDGEMENT

(1.) This Petition is filed by one Shibu as against the Order passed by the learned Principal Sessions Judge, Kanyakumari District at Nagercoil, in Crl.R.C. No.1 of 2024, dtd. 27/1/2024, confirming the Order passed by the learned Judicial Magistrate No.I, Kuzhithurai, in Crl.M.P. No.10987 of 2023, dtd. 5/10/2023.

(2.) The facts of the case is that the Petitioner is the Owner of the vehicle bearing Reg.No.KL-21-R-6388. On 17/9/2023, the vehicle was seized by the Respondent-Police for its involvement in illegal transportation of Medical waste. In this connection, a case was registered as against the Driver of the vehicle in Crime No.154 of 2023. Vide the Orders impugned, the Petitioner's request for Interim Custody of the vehicle was rejected.

(3.) This Petition is filed by one Velmurugan as against the FIR pending in Crime No.29 of 2022 on the file of the First Respondent-Police.