GUHAN CHETTI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in Cr.M.P.No. '6043 of 2020 dated 30.11.2020, on the file of the learned Judicial Magistrate No.I, Dindigul.

(2.) The petitioner claims to be the owner of the car and bike bearing registration Nos.TN-37-DE-8347 and TN-39-CM-1761, which were seized by the respondent Police in Crime No.467 of 2019 for the offences under Sections 170, 416, 419 @ 170, 416, 419, 420, 458, 406 and 420 of IPC. The petitioner has filed a petition in Cr.M.P.No.6043 of 2020 before the learned Judicial Magistrate No.I, Dindigul for return of the vehicle. The trial Court dismissed the petition. Against which, the petitioner has preferred the present revision case.

(3.) On the side of the petitioner, it is stated that only after one year from the date of arrest of the petitioner, the vehicles were seized by the police. The vehicles were not used for the commission of offence. The allegation is that through the illegal amount received by the petitioner, the vehicles were purchased by him. Whereas the car was actually purchased after selling the old car of the petitioner and with the help of chit amounts and from the sale of his property. The receipt for the purchase of car was filed by the petitioner. The petitioner has proved the source of income for the purchase of the vehicles. The vehicles are kept in open for the past two years. Due to which, the value of the vehicles will be deteriorated day by day and prayed the vehicle to be returned to the petitioner.