MALATHY Vs. STATE OF TAMIL NDU

JUDGEMENT

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

(2.) This criminal revision has been filed seeking to set aside the order dated 15.07.2020 passed in Cr.M.P.No.1823 of 2020 on the file of the District and Sessions Court, Nagapattinam.

(3.) The petitioner is the owner of the Lorry bearing Registration No.TN-75-4756, which was seized on 13.03.2020, while transporting two units of savudu sand and a case was registered in Crime No.84 of 2020 for the offence under Section 379 IPC and Section 21(1) of Mines and Minerals (Development & Regulation) Act , 1957. The petitioner filed Cr.M.P.No.1823 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 15.07.2020, challenging which, the petitioner has preferred the present revision petition.