MANIKANDAN 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 23.07.2020 passed in Crl.M.P.No.1916 of 2020 on the file of the learned District and Sessions Court, Nagapattinam District.

(3.) The petitioner is the owner of the two wheeler pilot vehicle for the Tractor (Bajaj Pulsar 150 DTS-1) bearing Registration No.TN-82-W-5358, which was seized on 11.02.2020, while transporting two sacks of river sand and a case was registered in Crime No.55 of 2020 for the offence under Section 379 & 430 IPC and 21(1) of the Mines & Minerals (Development & Regulation) Act, 1957. The petitioner filed Crl.M.P.No.1916 of 2020 before the learned District and Sessions Court, Nagapattinam, under Section 451 Cr.P.C. for interim custody of the vehicle, which was dismissed on 23.07.2020, challenging which, the petitioner has preferred the present revision petition.