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Kerala High Court

Asokan vs The Sub Inspector Of Police on 5 April, 2016

Author: B.Kemal Pasha

Bench: B.Kemal Pasha

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT:

                         THE HONOURABLE MR. JUSTICE B.KEMAL PASHA

                 TUESDAY, THE 5TH DAY OF APRIL 2016/16TH CHAITHRA, 1938

                                   WP(C).No. 11848 of 2016 (E)
                                   ---------------------------------------


PETITIONER(S):
----------------------

            ASOKAN, AGED 60 YEARS,
            S/O. KRISHNAN, 17/28A,
            THEERTHAM, PUTHANCHANTHA, VARKALA,
            THIRUVANANTHAPURAM-695 141.

            BY ADV. SRI.M.R.SARIN

RESPONDENT(S):
-------------------------

        1. THE SUB INSPECTOR OF POLICE,
            MANGALAPURAM POLICE STATION, THIRUVANANTHAPURAM.

        2. DAIMLER FINANCIAL SERVICES,
            INDIA PRIVATE LTD.UNIT 202, 2ND FLOOR,
            CAMPUS RMZ MILLENNIA BUSINESS PARK 143, DR.MGR ROAD,
            PERUNGUDI, CHENNAI-600 096,
            REPRESENTED BY ITS MANAGING DIRECTOR.

        3. SURESH,
            DAIMLER FINANCIAL SERVICES,
            INDIA PRIVATE LTD.UNIT 202, 2ND FLOOR,
            CAMPUS RMZ MILLENNIA BUSINESS PARK 143, DR.MGR ROAD,
            PERUNGUDI, CHENNAI-600 096.

        4. SASI,
            DAIMLER FINANCIAL SERVICES,
            INDIA PRIVATE LTD.UNIT 202, 2ND FLOOR,
            CAMPUS RMZ MILLENNIA BUSINESS PARK 143, DR.MGR ROAD,
            PERUNGUDI, CHENNAI-600 096.

            R1 BY GOVERNMENT PLEADER SMT.SAREENA P.GEORGE


            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
            ON 05-04-2016, THE COURT ON THE SAME DAY DELIVERED THE
            FOLLOWING:


PJ

WP(C).No. 11848 of 2016 (E)
---------------------------------------

                                           APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

P1:       COPY OF CERTIFICATE OF REGISTRATION ISSUED BY RTO ATTINGAL TO THE
          PETITIONER VEHICLE.

P2:       COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST
          RESPONDENT ON 17.2.2016.

RESPONDENT(S)' EXHIBITS
---------------------------------------

          NIL.

                                                    / TRUE COPY /


                                                    P.S. TO JUDGE
PJ



                           B. KEMAL PASHA, J.
             ................................................................
                       W.P.(C) No. 11848 of 2016
              ...............................................................
                  Dated this the 5th day of April, 2016

                                J U D G M E N T

This is a case wherein the financier of a vehicle took possession of the vehicle on account of the default committed by the petitioner in paying the installments, and has been presently retaining it. Ext.P2 does not reveal any cognizable offence. In case of any further grievance in the matter, it is open to the petitioner to approach the concerned Judicial First Class Magistrate's Court and file a private complaint. With such liberty to the petitioner, this Writ Petition is disposed of.

Sd/- B. KEMAL PASHA, JUDGE.

ul/-

      [True copy]                                   P.S. to Judge