V. GANAPATHI Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 28/9/2021 made in Cr.M.P.No.1059 of 2021 on the file of the learned Judicial Magistrate No.II, Salem, Salem District.

(2.) The petitioner is the owner of Bolero Pickup Van bearing Registration No.TN-30-BE-0830. In a case registered in Crime No.171 of 2021 under Ss. 4(i)(aaa) and Sec. 4(1-A) of Tamil Nadu Prohibition Act, 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.1059 of 2021 before the learned Judicial Magistrate No.II, Salem, Salem District, praying interim custody of the vehicle.