M SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) MR. A. Saravanan, learned Government Advocate (Criminal Side) takes notice for the respondent.

(2.) THOUGH a petition in Crl. M.P. No. 2513 of 2009 was filed for return of vehicle viz., Motor bike (Hero Honda Passion) bearing Registration No. TN-42-7171 belonging to the petitioner, the learned Principal Sessions Judge, Erode had refused to entertain the same for the following reasons:

(3.) THE Criminal Original Petition is ordered accordingly.