RAJASAKARAN Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal revision has been filed seeking to set aside the order dated 31.07.2020 passed in Crl.M.P.No.2019 of 2020 on the file of the District and Sessions Court, Nagapattinam and grant interim custody of the vehicle (Lorry) bearing Registration No.TN-46-H-9742 in favour of the petitioner.

(3.) The petitioner is the owner of the vehicle (Lorry) bearing Registration No.TN-46-H-9742, which was seized on 28.11.2019. Since the said vehicle was transporting two units of savudu sand, a case was registered in Crime No.250 of 2019 for the offences under Section 379 IPC and Section 21(1) of the Mines and Minerals (Development and Regulation) Act , 1957. The petitioner filed Crl.M.P.No.2019 of 2020 before the District and Sessions Court, Nagapattinam, under Section 451 Cr.P.C. for interim custody of the vehicle, which was dismissed on 31.07.2020, challenging which, the petitioner has preferred the present revision petition.