ARUN 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 29.06.2020 passed in Crl.M.P.No.1611 of 2020 on the file of the District and Sessions Court, Nagapattinam.

(3.) The petitioner is the owner of the Tractor bearing Registration No.TN-82-X-8699, which was seized on 04.03.2020, while transporting one unit of savudu sand and a case was registered in Crime No.47 of 2020 for the offences under Section 379 , 420 IPC and Section 21(1) of Mines & Minerals (Development & Regulation) Act , 1957. The petitioner filed Crl.M.P.No.1611 of 2020 before the District and Sessions Court, Nagapattinam, under Section 451 Cr.P.C. for interim custody of the vehicle, which was dismissed on 29.06.2020, challenging which, the petitioner has preferred the present revision petition.