AJAY @ AJITHKUMAR 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 Cr.M.P.No.1992 of 2020 on the file of the District and Sessions Court, Nagapattinam.

(3.) The petitioner is the owner of the Tractor (TATA ACE) bearing Registration No.TN-51-J-2522, which was seized on 14.04.2020, while transporting half a unit of sand and a case was registered in Crime No.385 of 2020 for the offences under Section 379 , 430 IPC and Section 21(1) of Mines & Minerals (Development & Regulation) Act , 1957. The petitioner filed Crl.M.P.No.1992 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.