MURUGAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in Cr.M.P.No. 1158 of 2020 dated 24.08.2020, on the file of the learned District Munsif cum Judicial Magistrate, Cheranmahadevi, Tirunelveli District and to return the petitioner's two wheeler namely Hero Honda Splendor Plus bearing registration No.TN-72-AB-3157, kept in the custody of the above said learned Magistrate in P.R.No.82 of 2020 in connection with a case in Crime No.4 of 2020 on the file of the respondent Police.

(2.) The petitioner claims to be the owner of the two wheeler (Hero Honda Splendor Plus) bearing Registration No.TN-72-AB-3157. After the two wheeler was seized by the Police in Crime No.4 of 2020. The petitioner approached the learned District Munsif cum Judicial Magistrate, Cheranmahadevi, for return of the vehicle and the learned Judge dismissed the petition in Cr.M.P.No.1158 of 2020 dated 24.08.2020. Against the same, the petitioner preferred the Criminal Revision Case.

(3.) On the side of the petitioner, it is stated that in form no.95, the number of the vehicle was wrongly stated as TN-72-AB-8157. But the real registration number of vehicle is TN-72-AB-3157. The vehicle was kept in open for the past seven months and prayed the vehicle to be returned to the petitioner.