M PONRAJ Vs. STATE

JUDGEMENT

(1.) This revision has been filed to set aside the order passed in Cr.M.P.No.1802 of 2020, in Crime No.40 of 2020, dated 27.07.2020, on the file of the learned Principal District Munsif cum Judicial Magistrate, Karaikudi to grant interim custody of vehicle bearing Registration No.TN-81-A-4323 to the petitioner.

(2.) The petitioner claims to be the owner of the vehicle bearing registration No.TN-81-A-4323, which was seized by the respondent Police in Crime No.40 of 2020 for the offence under Section 270 of IPC and Section 4(1)(a) of Tamil Nadu Prohibition Act. The petitioner has filed a petition in Cr.M.P.No.1802 of 2020 before the learned Principal District Munsif cum Judicial Magistrate, Karaikudi 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 vehicle is kept in open and the value of the vehicle will be deteriorated due to climatic condition and prayed the vehicle to be released to the petitioner.