ROOBAN PAUL 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 14.07.2020 passed in Cr.M.P.No.1806 of 2020 on the file of the District and Sessions Court, Nagapattinam.

(3.) The petitioner is the owner of the Tractor with Tipper bearing Registration No.TN-31-BP-0275, which was seized on 30.05.2020, while transporting one unit of river sand and a case was registered in Crime No.500 of 2020 for the offence under Section 379, 430 IPC and Section 21(1) of Mines and Minerals (Development and Regulation) Act, 1957. The petitioner filed Cr.M.P.No.1806 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 14.07.2020, challenging which, the petitioner has preferred the present revision petition.