JESTINRAJ 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 14.07.2020 passed in Crl.M.P.No.1804 of 2020 in Crime No.33 of 2020 on the file of the District and Sessions Court, Nagapattinam and to return the petitioner's vehicle (Ashok Leyland Tipper Lorry) bearing Registration No.TN-45-BP-7575, Chassis No.MBlHTLHD4JPXF6530 and Engine No.JYPZ144284 to the custody of the petitioner.

(3.) The petitioner is the owner of the vehicle (Ashok Leyland Tipper Lorry) bearing Registration No.TN-45-BP-7575, which was seized on 15.02.2020, while transporting savudu sand and a case was registered in Crime No.33 of 2020 for the offences under Section 379 IPC and Section 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957. The petitioner filed Crl.M.P.No.1804 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 14.07.2020, challenging which, the petitioner has preferred the present revision petition.