P PANNERSELVAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision petition is filed to call for the records of the learned Judicial Magistrate-I Thiruvallur in connection with the order dated 15.09.2012 in Crl.M.P.No.2387 of 2012, and to direct the respondent to return the vehicle TATA ACE HT bearing Registration No.TN-76-U-8233 to the custody of the petitioner herein.

(2.) The revision has been filed challenging the order of dismissal dated 15.09.2012 refusing to release the vehicle TATA ACE HT bearing Registration No.TN-76-U-8233 to the petitioner.

(3.) The learned counsel for the revision petitioner would submit that the confiscation proceedings, though stated to have been proceeded, has neither been proceeded nor the revision petitioner served with any notice. Therefore, the order refusing to the release of the vehicle is not correct.