K. VIKRAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking for a direction to the respondent police to produce the Car belonging to the petitioner before the Court below and which was seized by the respondent police pursuant to the FIR registered in Crime No. 59 of 2019.

(2.) The learned counsel for the petitioner submitted that the petitioner is the de-facto complainant who gave a complaint before the respondent police on the ground that his Car has been stolen. The respondent police registered an F.I.R. in Crime No. 59 of 2019. The learned counsel further submitted that the petitioner came to know that the Car has been taken away by one of the known person and the respondent police went to the place and seized the Car and brought it back to the Police Station. The petitioner thereafter approached the respondent police to get back the Car. However the Car was not returned nor was it produced before the Magistrate Court. Therefore the present petition has been filed before this Court seeking for appropriate direction.

(3.) Heard the learned Additional Public Prosecutor appearing on behalf of the respondent police.