GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 26.11.2019 passed by the Principal Sessions Judge, Namakkal in CMP.No.1897/2019.

(2.) During regular rounds, the respondent police intercepted a Bolero Pick Up bearing Chassis No.MAIZU2TBKK1B22173 and Engine No.TBK1B32076 (belonging to the petitioner) containing illegal sand, seized the vehicle and registered a case in Crime No.296 of 2019 on 22.10.2019 under Section 379 IPC read with Section 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957. Seeking return of the vehicle, the petitioner, being the owner filed Crl.M.P.No.1897 of 2019 under Section 451 Cr.P.C. before the Principal Sessions Judge, Namakkal and the said petition was dismissed by order dated 26.11.2019, challenging which, the present petition has been filed.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.