MUTHUKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the order dated 08.09.2020, made in Cr.M.P.No.1178 of 2020 on the file of the learned Judicial Magistrate, Sankarankovil and to return the statue of Muthuramalinga Thevar to the petitioner.

(2.) On the side of the petitioner, it is stated that the petitioner claiming as the representative of the villagers of Umayathalaivanpatti, filed a petition for return of a cement statue of Muthuramalinga Thevar, which was seized by the police, in Crime No.256 of 2019, under Sections 143, 286, 353 IPC, before the Judicial Magistrate, Sankarankovil, in Cr.M.P.No.1178 of 2020. That petition was dismissed by the learned Judicial Magistrate, on 08.09.2020. Against the same, the petitioner preferred this Criminal Revision Case.

(3.) On the side of the petitioner, it is stated that the petitioner is the owner of the statue and the statue is made of cement. If the property / statue is kept in the open place, the statue will be damaged due to rain and sun and prayed the statue to be returned to the petitioner for interim safe custody.