T.MUTHUKUMARAN Vs. STATE

JUDGEMENT

(1.) Muthukumaran, the owner of the vehicle bearing Registration NO. TN-31-AO-6005 (Tourist Motor Cab Taxi-Tata Indigo Car), seeks direction for interim custody of the property. On a day, the said Muthukumaran's car was found with Pondicherry liquor bottles. The vehicle was seized. It is seen that there is no dispute that the vehicle belongs to Muthukumaran. It is also seen that the said vehicle is involved in a prohibition case. Such vehicle is liable for confiscation under the provisions of TNP Act. Action is being taken by the prohibition officer, namely, Additional Superintendent of Police, PEW, Cuddalore.

(2.) Muthukumaran approached the learned Judicial Magistrate No. I, Cuddalore for return of the car to him. Since the car is liable for confiscation under Section 14(A) of TNP Act, the learned Magistrate dismissed the petition. Thereafter, Muthukumaran filed Crl. R.P. No. 18 of 2013. The learned First Additional Sessions Judge, Cuddalore concurred with the view of the learned Judicial Magistrate.

(3.) Aggrieved, the Muthukumaran is before us.