GUGAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 25/2/2022 made in Crl.M.P.No.55 of 2022 on the file of the learned Judicial Magistrate, Vanur.

(2.) The petitioner is the owner of FIESTA 1.4 EXT bearing Registration No.PY-01-BK-5556. In a case registered in Crime No.409 of 2021 under Ss. 4(1)(a), 4(1-A) of Tamil Nadu Prohibition Act (Transport), 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 an application in Crl.M.P.No.55 of 2022 before the learned Judicial Magistrate, Vanur, praying interim custody of the vehicle.