VENKATCHALAM Vs. STATE BY ITS INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 22.01.2020 passed by the learned District and Sessions Judge, Nagapattinam in Crl.M.P.No.224 of 2020.

(2.) During regular rounds, the Sub-Inspector of Police of the respondent Police Station intercepted the Mahindra 475 DI Tractor and Tipper bearing Reg.No.TN-51- E-1563, belonging to the petitioner, carrying 1 unit of river sand, arrested the driver, seized the vehicle and registered a case in Crime No.284 of 2019 under Section 379 IPC read with Section 21(1) of the Mines and Minerals (Development & Regulation) Act , 1957. Seeking return of the vehicle, the petitioner, being the owner filed Crl.M.P.No.224 of 2020 under Section 451 Cr.P.C. before the District and Sessions Judge, Nagapattinam and the said petition was dismissed by order dated 22.01.2020. Challenging the same, the present petition has been filed.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.