LAWS(MAD)-2022-3-91

MANIKANDAN Vs. STATE

Decided On March 21, 2022
MANIKANDAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 21/2/2022 made in C.M.P.No.41 of 2022 on the file of the learned District Munsif-cum-Judicial Magistrate, Thirukkazhukundram.

(2.) The petitioner is the owner of HONDA ACTIVA 6G SCOOTER bearing Registration No.TN-19-BY-7997. In a case registered in Crime No.999 of 2021 under Sec. 4(1)(a), 4(1-A) of the 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 C.M.P.No.41 of 2022 before the learned District Munsif-cum-Judicial Magistrate, Thirukkazhukundram, praying interim custody of the vehicle.