VENKATESAN 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 30.06.2020 passed in Crl. M.P. No. 1627 of 2020 on the file of the District and Sessions Court, Nagapattinam.

(3.) The petitioner is the owner of the vehicle (Tipper lorry) bearing Registration No. TN-51-AZ-4466 and let the same on hire. The petitioner's vehicle was seized on 06.03.2020, while transporting savudu sand and therefore, a case was registered in Crime No 77 of 2020 for the offences under Sections 379 and 353 IPC and Section 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957. The petitioner filed Crl. M.P. No. 1627 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 30.06.2020, challenging which, the petitioner has preferred the present revision petition.