ARULSREE MOZHI Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal revision has been filed seeking to set aside the order dated 25.08.2020 passed in Crl.M.P.No.3105 of 2020 on the file of the Judicial Magistrate Court No.I, Chengalpattu and to return the vehicle (Mahindra Xylo Car) bearing Registration No.TN-06-V-3073 to the petitioner.

(3.) On 25.07.2020, the respondent/police intercepted a vehicle (Mahindra Xylo Car) bearing Registration No.TN-06-V-3073 near Alathur bus stop and seized a huge haul of foreign made Indian liquor. The driver of the vehicle Vinod was arrested and a case in Crime No.373 of 2020 for the offence under Section 4(1)(a) of the Tamil Nadu Prohibition Act,1937, (for brevity "the TNP Act"), was registered against him. The vehicle was also seized by the police.