R.MURUGANANTHAN Vs. STATE

JUDGEMENT

(1.) This revision has been filed to set aside the order passed in Crl.M.P.No. 3187 of 2020 dated 23.09.2020, on the file of the learned Principal Sessions Judge, Thanjavur and to hand over the interim custody of the vehicle bearing Registration No.TN-49-BP-6526 belongs to the petitioner.

(2.) The petitioner claims to be the owner of the Mahindra and Mahindra Bolero Maxi Truck Plus bearing Registration No.TN-49-BP-6526. The respondent seized the vehicle alleging that the vehicle was involved in sand theft and produced the property before the Court. Subsequently, the petitioner has approached the learned Principal Sessions Judge, Thanjavur, by filing a petition for release of the vehicle and the learned Judge dismissed the petition in Crl.M.P.No.3187 of 2020 dated 23.09.2020. Against which, the petitioner is before this Court with this revision case.

(3.) On the side of the petitioner, it is stated that the petition was dismissed by the Special Court on the ground that the investigation is pending. Now eight months was over, the accused were already on bail and the owner of the vehicle was granted anticipatory bail.