SATHISHKUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in Cr.M.P.No. 1039 of 2020 dated 15.09.2020, on the file of the learned Sessions Judge, Karur to grant interim custody of vehicle bearing Registration No.TN-69-M-9995 to the petitioner.

(2.) The petitioner claims to be the owner of the vehicle bearing registration No.TN-69-M-9995, which was seized by the respondent Police in Crime No.386 of 2020 for the offence under Section 21(1) of Mines and Minerals (Development and Regulations) Act and Section 379 of IPC. The petitioner has filed a petition in Cr.M.P.No.1039 of 2020 before the learned Sessions Judge, Karur for return of the vehicle. The petition was dismissed by the trial Court. Against which, the petitioner has preferred this revision case.

(3.) On the side of the petitioner, it is stated that the vehicle was not involved in any sand theft. The petitioner used the vehicle only to dig red soil in a patta land. The petitioner was acquitted in the earlier case. The vehicle is kept open space for the past two months and prays the vehicle to be returned to the petitioner.