GANDHI Vs. STATE

JUDGEMENT

(1.) All these five Revision Petitions arise out of the separate orders passed by the learned Judicial Magistrate, Sathyamangalam, in which he rejected the prayers of the revision petitioners for release of the vehicles involved in each of the five cases under Sec. 451 Cr.P.C. All the vehicles involved in these batch of cases are alleged to be involved in Crime Nos.398 of 2021 of respondent Police.

(2.) The details are as below:

(3.) The F.I.R is registered at the instance of the Village Administrative Officer of Vinnapalli Village, Sathyamangalam Taluk, Erode District, wherein he had alleged that the petitioner in Criminal Revision Case No.1122 of 2021 had committed theft of sand from the Government land.