R. KALAISELVI 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 23.06.2020 passed in Crl.M.P.No.1486 of 2020 by the learned District and Sessions Judge, Nagapattinam District, and to order release of the vehicle namely Mahindra Tractor and Trailer bearing Registration No.TN 51 R 0544.

(3.) The petitioner is the owner of the vehicle (Mahindra Tractor and Trailer) bearing Registration No.TN-51-R-0544, which was seized on 12.04.2020, while transporting one unit of clay and a case was registered in Crime No.289 of 2020 for the offence under Sections 188, 269 and 379 IPC and 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957. The petitioner filed Crl.M.P.No.1486 of 2020 before the District and Sessions Judge, Nagapattinam, under Section 451 Cr.P.C. for interim custody of the vehicle, which was dismissed on 23.06.2020, challenging which, the petitioner has preferred the present revision petition.