VIGNESH Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 17/3/2022 made in Cr.M.P.No.617 of 2022 on the file of the learned Principal District and Sessions Judge, Nagapattinam.

(2.) The petitioner is the owner of Tractor attached with Tipper bearing Registration No.TN-51-AQ-5726 and TN-51-F-7214. In a case registered in Crime No.75 of 2022 under Sec. 379 of IPC and Sec. 21(1) of Mines and Minerals (Development and Regulation) Act, 1957, the respondent police, while at the time of investigation, recovered the said vehicle and as of now, the same is in the custody of the respondent police.

(3.) Pending investigation, the petitioner filed a petition in Cr.M.P.No.617 of 2022 before the learned Principal District and Sessions Judge, Nagapattinam, praying for return of the vehicle.