Kerala High Court
Muraleedharan vs Sub Inspector Of Police
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY,THE 12TH DAY OF MAY 2015/22ND VAISAKHA, 1937
WP(C).No. 14020 of 2015 (B)
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PETITIONER(S):
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MURALEEDHARAN,
MURALEE BHAVANAM, SOUTH MANKUZHI,
PALLIKKANAKKU P.O.
BY ADVS.SMT.ASHA ELIZABETH MATHEW
SRI.NIRMAL V NAIR
RESPONDENT(S):
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SUB INSPECTOR OF POLICE,
POLICE STATION, ADOOR.
BY GOVERNMENT PLEADER SRI.MOHAMMED SAVAD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-05-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 14020 of 2015 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: ATRUE COPY OF THE CERTIFICATE OF REGISTRATION OF TIPPER
LORRY BEARING REGISTRATION:KL-31-B-3401.
EXHIBIT P2: ATRUE COPY OF MAHAZAR IN RESPECT OF THE SEIZURE OF THE
VEHICLE OWNED BY THE PETITIONER.
EXHIBIT P3: ATRUE COPY OF THE JUDGMENT DATED 13.5.14 OF THIS HON'BLE
COURT IN CRL.M.C.2529/2014.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.14020 of 2015
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Dated this the 12th day of May, 2015
JUDGMENT
The petitioner's vehicle bearing registration No.KL-31- B-3491 been seized alleging violation of the provisions of the Mines and Minerals (Development and Regulation) Act, 1957. He seeks to compound the offence under Rule 60A (1) of the Kerala Minor Mineral Concession Rules, 1967 before the Sub Inspector of Police.
2. There shall be a direction to the respondent to permit the petitioner to compound the offence on payment of Rs.25,000/- (Rupees twenty-five thousand only). There shall be a further direction to the respondent to release the vehicle to the petitioner, on payment as above. Needless to say, once the offence is compounded, no prosecution proceedings shall be initiated against the petitioner in respect of the incident W.P.(C) No.14020 of 2015 2 which led to the instant writ petition. If a report has already been lodged in the competent criminal court, a further report to the effect that the offence has been compounded shall also be filed.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln