GURUVATHAI Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The petition mentioned vehicle was seized in connection with Crime No.326 of 2019 registered on the file of the second respondent for the offence under Section 4(1)(a) of Tamil Nadu Prohibition Act. It is a two wheeler. It is not in dispute that till now no confiscation order under Section 14 of the Tamil Nadu Prohibition Act has been passed. It is also not in dispute that the vehicle has not been produced before the jurisdictional Criminal Court.

(3.) In similar circumstances, this Court vide order dated 09.07.2020 in W.P.(MD)No.2679 of 2020 (Sathiah v. The State of Tamil nadu and Others) has passed the following order:-