LAWS(MAD)-2020-9-623

S.BACKIARAJ Vs. ADDITIONAL SUPERINTENDENT OF POLICE

Decided On September 21, 2020
S.Backiaraj Appellant
V/S
ADDITIONAL SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) Heard the learned counsel on either side. By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The petition mentioned vehicle was seized in connection with Crime No.1053 of 2020 registered on the file of the second respondent for the offence under Section 4(1)(a) of Tamil Nadu Prohibition Act. It is not in dispute that till now no confiscation order under Section 14 of the Tamil Nadu Prohibition Act has been passed. It is also not in dispute that the vehicle has not been produced before the jurisdictional Criminal Court.

(3.) In similar circumstances, this Court vide order dated 09.07.2020 in W.P.(MD)No.2679 of 2020 ( Sathiah v. The State of Tamil Nadu and Others ) has passed the following order:-