G.RAMACHANDRAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents to release the petitioner's JCB Vehicle bearing Registration No.TN 63/AQ 9695, Tipper Lorry bearing Registration No. TN-48/V 5050 and Bolero Car bearing Registration No. TN-63/BZ 3993, by considering the petitioner's representation dtd. 30/4/2022.

(2.) According to the petitioner, on 20/4/2021, at about 08.30 pm, the above three vehicles were seized by the respondent-police and a false case was registered against him and his Driver in Crime No.31 of 2021 for the offence under Ss. 379 IPC read with Sec. 24(4) of Mines and Minerals (Development and Regulation) Act, 1957. Challenging the same, the petitioner filed Crl.O.P.(MD) No.16905 of 2021, and this Court by order dtd. 21/3/2022, quashed the FIR registered against the petitioner on the ground that no accused person was identified by the respondent-police and only the vehicles, which were loaded with savadu sand, were seized by them and also the complaint was registered only for statistical purpose and hence it cannot be sustained.

(3.) Since the FIR itself was quashed by this Court, the vehicles seized by the respondent-police are to be released forthwith.