BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) This Revision is preferred against an order in Crl.M.P.No.1098 of 2021 dtd. 8/11/2021 by the learned Judicial Magistrate, Cheyyar Tiruvannamalai Distrcit, rejecting the petitioner's plea for return of vehicle under Sec. 451 and 457 of Cr.P.C. The vehicle involved is a Honda Unicon bearing Chasing No.ME4KC401CMA247190. The offence is that this vehicle was involved in possession of 35 litres Cans of 25 Cans liquor.

(2.) The revision petitioner is arrayed as A1 in Crime No.441 of 221 on the file of the respondent police for the offence under Sec. 4(1) (aaa) read with 4(1-A) of TNP Act and Sec. 6 and 7 of TN Rectified Spirit Rules 2000 Act, in which, the investigating agency in the course of his investigation has also seized unregistered Motor Cycle of the revision petitioner. While he moved the concerned Magistrate Court in Crl.M.P.No.1098 of 2021 for return of the aforesaid vehicle, the same came to be dismissed. Aggrieved by the order of the learned Magistrate dtd. 8/11/2021, this revision has been filed.

(3.) Learned Government Advocate(Crl.Side) submitted that the confiscation proceedings have been initiated.