KANNAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in Cr.M.P.No. 1379 of 2020 dated 30.09.2020, on the file of the learned Sessions Judge, Karur to grant interim custody of tipper lorry bearing Registration No.TN-46-K-9454 to the petitioner.

(2.) The petitioner claims to be the owner of the tipper lorry bearing registration No.TN-46-K-9454, which was seized by the respondent Police in Crime No.353 of 2020 for the offence under Sections 379 of IPC and 21(1) of Mines and Minerals (Development and Regulation) Act. The petitioner has filed a petition in Cr.M.P.No.1379 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 petition was dismissed by the lower Court and on the ground that the confiscation proceeding is initiated. Now as it is rainy season, if the vehicle is kept open, the value of the vehicle will be deteriorated and prays the vehicle to be returned to the petitioner.