K. BOSE Vs. STATE

JUDGEMENT

(1.) The petitioner in criminal revision case is the owner of the Eacher Mini Lorry bearing Registration No. TN 59 AS 0693, which has been seized by the Inspector of Police, Melavalavu Police Station, in connection with Crime No.104 of 2014 for the offence under Section 4(1) (a) Tamil Nadu Prohibition Act (Transport) and 171 (H), 171 (I) IPC.

(2.) The said vehicle has been confiscated by the Additional Superintendent of Police as per Section 14 (a) of Tamil Nadu Prohibition Act on 24.05.2014 and the appeal filed by the petitioner before the learned Principal Sessions Court, Madurai in C.A.No.24 of 2014, was dismissed by judgment dated 03.09.2015. Aggrieved over the same, the owner of the vehicle/petitioner herein preferred the above criminal revision case.

(3.) The Petition in Crl.O.P.(MD) No.8151 of 2014 is filed by one Moovendra Selvan[A3] in the afore said Crime No.104 of 2014 on the file of the Inspector Police, Melavalavu Police Station, Madurai, for quashing the said proceedings pending against him.