DENASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant herein has approached this Court through this appeal by special leave for assailing the judgment dtd. 20/12/2024 passed by the learned Single Judge of the Madurai Bench of the Madras High Court[Hereinafter, being referred to as the "High Court".] in Criminal Revision Case (MD) No.1021 of 2024, whereby the prayer made by the appellant for interim custody of his lorry bearing registration no. TN 52 Q 0315 (Ashok Leyland, 14 wheeler)[Hereinafter, being referred to as "the vehicle".], was rejected.