Kerala High Court
Sharafuddin M.A vs State Of Kerala on 29 March, 2014
Author: K. Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
THURSDAY, THE 17TH DAY OF JULY 2014/26TH ASHADHA, 1936
Crl.MC.No. 4004 of 2014
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AGAINST THE ORDER IN CMP 1875/2014 OF JUDICIAL FIRST CLASS MAGISTRATE
COURT-II, HOSDRUG, DATED 29-03-2014
CRIME NO. 53/2014 OF NILESWAR POLICE STATION , KASARGOD
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PETITIONER:
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SHARAFUDDIN M.A., AGED 39 YEARS,
S/O. MOHAMMED M.A., R/AT MUNAMBA HOUSE, CHENGALA P.O.
CHENGALA VILLAGE, KASARAGOD DISTRICT.
BY ADVS.SMT.HEMALATHA
SRI.BINU GEORGE
RESPONDENT/STATE:
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SMT.S.HYMA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 17-07-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
PJ
Crl.MC.No. 4004 of 2014
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APPENDIX
PETITIONER(S)' ANNEXURS
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ANNEXUR 1- CERTIFIED COPY OF ORDER DATED 29-3-2014 PASSED BY JUDICIAL
FIRST CLASS MAGISTRATE COURT-II, HOSDURG IN CMP NO.
1875/2014.
RESPONDENT(S)' ANNEXURS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
K. RAMAKRISHNAN, J.
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Crl. M.C. No.4004 of 2014
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Dated this the 17th day of July, 2014
O R D E R
This criminal miscellaneous case is filed by the petitioner challenging the order passed by the Judicial First Class Magistrate Court-II, Hosdurg, in C.M.P.No.1875/2014 in Crime No.53/2014 of Nileshwar police station, under Section 482 of Code of Criminal Procedure.
2. It is alleged in the petition that, the petitioner is the registered owner of the vehicle bearing registration No. KL-14-K/3260, which was seized by the respondent on the allegation that the vehicle was used for transporting river sand in violation of the provisions of the Protection of River Banks and Regulation of Removal of Sand Act, 2001 (hereinafter called 'the Act') and a case was registered under this Act. The petitioner filed C.M.P.No.1875/2014 before the Judicial First Class CRMC.4004/ 2014 2 Magistrate Court-II, Hosdurg, for interim custody of the vehicle. The learned magistrate by Annexure-I order granted interim custody on conditions inter-alia that:
1. Petitioner shall deposit 30% of the value of the vehicle assessed by Joint RTO as 7,25,000/-.
2. The petitioner is directed to furnish bank guarantee or immovable property as security for the balance amount of the vehicle.
3. The petitioner shall produce the vehicle before the court as and when required.
4. The amount deposited and security furnished will follow the final out come of the confiscation proceedings.
5. The petitioner shall produce authenticated photographs of the vehicle also original documents of the vehicle for verification.
The above conditions are being challenged by the petitioner by filing this petition.
3. Considering the nature of relief claimed in the petition, this court felt that the petition can be disposed of at the admission stage itself, after hearing the counsel for the petitioner and the learned Public Prosecutor.
4. Heard the Counsel for the petitioner and the CRMC.4004/ 2014 3 learned Public Prosecutor.
5. The Counsel for the petitioner submitted that, in fact the condition imposed by the court below is not proper in view of inclusion of Section '23A' to the above said Act by Amendment Act XV/2013 which came into force from 25.11.2013. Further this court in another case granted custody by executing a bond alone.
6. The application was opposed by the learned Public Prosecutor on the ground that, there is no illegality in the order passed. A discretion has been given to the court to impose any condition.
7. It is an admitted fact that the vehicle with No. KL-14-K/3260, which belongs to the petitioner was seized by the police, alleging that it was used for the commission of the offence under the above said Act. It is also an admitted fact that the petitioner filed an application for interim custody under Section 457 of the Code of Criminal Procedure and the same was allowed by Annexure- CRMC.4004/ 2014 4 I order with the above said conditions.
8. Condition Nos. 1 and 2 are being challenged by the petitioner now. It appears that, the learned magistrate had, keeping in mind the decision of this court in Shan V. State of Kerala (2010 (3) KLT 413) and Sujith V. State of Kerala (2012 (2) KLT 547), imposed these conditions and the present Section 23A, which has been incorporated by Amendment Act XV/2013, which came into force with effect from 25.11.2013 has not been taken note of by the court below.
9. After the above decisions, the Act has been amended by incorporating Section 23A, which deals with the procedure to be followed after confiscation, and also power of the court for giving interim custody. This court has considered that provision in (2014 (3) KLT 26) Aboobacker v. State of Kerala, wherein this court has held that:
"The security mentioned therein, has to be liberally construed and a portion of the amount CRMC.4004/ 2014 5 can be directed to be deposited and for the balance amount, the personal bond with sureties can be directed to be executed and that will be sufficient and that will meet the ends of justice".
10. In view of the dictum laid down in the above decision, the conditions imposed by the court below, directing the petitioner to deposit 30% value of the vehicle and furnish bank guarantee for the balance amount is set aside and the same is modified as follows:
The petitioner shall deposit 10% of the value assessed by the Motor Vehicle Department and also execute a bond for the balance amount with two solvent sureties for the like sum each to the satisfaction of that court will be sufficient and that will meet the ends of justice. So condition Nos. 1 and 2 imposed by the court below are set aside and the same is modified, retaining the other conditions and those conditions are modified as follows:
The petitioner is directed to deposit 10% of the value assessed for the vehicle, namely 72,500/- and CRMC.4004/ 2014 6 execute a bond for the balance amount of 6,52,500/- with two solvent sureties for the like sum each to the satisfaction of the Judicial First Class Magistrate Court-II, Hosdurg.
Further, the release of the vehicle will be till the completion of confiscation proceedings under this Act. Other conditions imposed by the court below is retained.
With the above modification of the conditions imposed, this criminal miscellaneous case is disposed of. Office is directed to communicate this order to the concerned court and also hand over a copy of the order to the counsel for the petitioner to produce the same before the court below.
Sd/-
K. Ramakrishnan, Judge // True Copy // P.A. to Judge ss