V SEKAR Vs. STATE

JUDGEMENT

(1.) This revision has been filed to set aside the order dated 16.03.2012 in CMP No.5722 of 2011 on the file of the Judicial Magistrate No.IV, Vellore, Vellore district and further order to return of 554 bags of Ammonium Nitrate to the petitioner.

(2.) The respondent police seized Ammonium Nitrate from the shop of the petitioner on 01.07.2011, that only on 21.12.2012, the Petroleum and Explosives Safety Organisation, Nagpur, through Chief Controller of Explosives has passed a notification declaring that with effect from 21.07.2011, the Ammonium Nitrate shall be deemed to be an explosive. The said notification reads as follows -

(3.) Thereafter, on 21.12.2012, the above said authority issued circulars to (1) All Explosives Manufacturers, (2) Ammonium Nitrate Manufacturers & Stevedores and (3) All Stakeholders, which reads as follows -