B.THIRUVETTAISAMI Vs. INSPECTOR OF POLICE, PEW

JUDGEMENT

(1.) The present Criminal Revision Case has been filed praying to set aside the order dtd. 19/7/2021 made in Cr.M.P.No.547 of 2021 on the file of the learned Judicial Magistrate, Dharapuram.

(2.) The petitioner is the owner of Bajaj Pulsar Rs.200.00 bearing Registration No.TN-37-DW-1417. In a case registered in Crime No.487 of 2021 under Sec. 4(1-a) of TNP 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 Cr.M.P.No.547 of 2021 before the learned Judicial Magistrate, Dharapuram, praying interim custody of the vehicle.