(1.) This criminal revision has been filed seeking to set aside the order dated 02.11.2019 passed by the Principal Sessions Judge, Namakkal in Crl.M.P.No.1762 of 2019.
(2.) On a complaint received, the respondent police intercepted a Ashok Leyland lorry bearing registration No.TN-29-AR-4102 (belonging to the petitioner) carrying 10 units of river sand, arrested the petitioner, seized the vehicle and registered a case in Crime No.424 of 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.1762 of 2019 under Section 451 Cr.P.C. before the Principal Sessions Judge, Namakkal and the said petition was dismissed by order dated 02.11.2019, 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.