G. BALU @ BALACHANDIRAN Vs. STATE

JUDGEMENT

(1.) OFFENCES complained of are under sections 120 -B. 467, 363, 397, 379, 201 and 414 I.P.C. The vehicle in question is stated to have been driven, by the petitioner as a pilot vehicle for the other vehicle containing stolen goods, which was following it. Having regard to the above materials. I am inclined to pass the following order:

(2.) THE learned Judicial Magistrate No.2. Kancheepuram is directed to return the vehicle bearing Regn. No. TN 22 -1 -2997 concerned in Crime No. 255/2002 on the file of the respondent police to the petitioner on the following conditions: