SATHEESH KUMAR Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the dismissal order dated 12.03.2020 passed by the learned Principal District and Sessions Judge, Perambalur, in Crl.M.P.No.508 of 2020, filed by the petitioner seeking for return of his lorry.

(2.) The case of the prosecution is that the petitioner is the owner of the lorry and the said vehicle was involved in illegal transport of six units of sand. Hence the complaint.

(3.) The learned counsel for the petitioner submitted that the confiscation proceedings has not commenced and now the lorry is exposed to rain and shine and if the lorry is kept in the police station continuously, it will lose all its worth. The learned counsel further submitted that any stringent conditions can be imposed by this Court and the petitioner will comply with the said conditions.