R. PRAKASH Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 11.12.2019 passed by the Principal Sessions Judge, Thiruvarur in Crl.M.P.No.2274 of 2019.

(2.) On a secret information received on 29.08.2019, the Sub-Inspector of Police belonging to the respondent Police Station intercepted intercepted a TATA ACE vehicle bearing Reg.No.TN-50-AC-0307 (belonging to the petitioner) containing half unit of sand, seized the vehicle, arrested its driver and registered and registered a case in Crime No.97 of 2019 under Section 379 of IPC read with Section 21(1) of the Mines and Minerals (Development & Regulation) Act , 1957. Seeking return of the vehicle, the petitioner, being the owner filed Crl.M.P.No.2274 of 2019 under Section 451 Cr.P.C. before the Principal Sessions Judge, Thiruvarur and the said petition was dismissed by order dated 11.12.2019, challenging which, the present petition has been filed.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.