RAJESWARI Vs. STATE REP BY

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the dismissal of the petition filed by the Petitioner in Cr. M.P. No. 729 of 2020 dated 27.02.2020 on the file of the learned District and Sessions Judge, Nagapattinam.

(2.) The case of the prosecution is that on 17.02.2020 at about 10.30 a.m., one Mr. T.Manohar, Village Administrative Officer, 26 Chettipulam, near Ellaikarai Road, found that one Udayakumar has illegally transported sand through SWARAJ 735 FE Tractor without Registration Number. Hence, he seized the said vehicle and handed over to the Respondent Police on 17.02.2020 itself and also lodged a complaint, the Respondent Police was requested to register the case. In view of the same, the Respondent Police has registered a case in Crime No. 16/2020 under Section 379 of I.P.C and Section 21(1) of the Mines and Minerals (Development & Regulation) Act , 1957.

(3.) The Petitioner herein has filed a petition under Sections 451 and 457 of Cr.P.C., in Cr. M.P. No. 729 of 2020 on the file of the District and Sessions Judge, Nagapattinam seeking interim custody of the Tractor without Registration Number. The learned District and Sessions Judge, Nagapattinam has dismissed the said petition by the order dated 27.02.2020. Challenging the said order, the Petitioner has filed the present Criminal Revision Case.