P KASTHURI Vs. STATE

JUDGEMENT

(1.) THE petitioner has come forward with this petition, challenging the order of the learned District Munsif-cum-Judicial Magistrate, Munsif-cum-Judicial Magistrate, Sriperumbudur, dismissing the petition filed by the petitioner for return of the vehicle viz. Suzuki Motor Two wheeler bearing Registration No.TN-09 BA 9889.

(2.) THE petitioner, who is the owner of the two wheeler, is not an accused and the accused in this case for the offence punishable under Sections 4(1)(aaa) and 4(1-A) of TNP Act r/w. Sections 6 and 11 of RS Rules is alleged to have used the motor cycle bearing Registration No.TN-09 BA 9889 for committing the offence.

(3.) THE learned Government Advocate (Crl.Side) submits that investigation is pending and since the vehicle is involved in the offence, seizure has been effected during the course of investigation.