RAJALAKSHMI Vs. STATE

JUDGEMENT

(1.) These Criminal Revisions are directed against the orders passed in Crl.M.P.Nos.1133, 1122 and 1134 of 2023 dtd. 27/2/2023 by the learned Additional District Munsif cum Judicial Magistrate, Vedasandur, Dindigul District, dismissing the petitions filed under Sec. 451 Cr.P.C.

(2.) The respondent police has registered a case in Crime No.325 of 2022 and seized four vehicles viz., 2 tipper lorries bearing Registration Nos.TN-20- CZ-2256 and TN-22-AX-0990 and 2 JCBs bearing Registration Nos.TN-57- CX-3071 and TN-70-F-9550. At the time of seizing the above said JCB bearing Registration No.TN-57-CX-3071, no number plate was fixed in the vehicle and hence, the same was noted as unregistered JCB in the FIR.

(3.) The petitioners claiming to be the owner of the vehicles bearing Registration Nos.TN-57-CX-3071, TN-22-AX-0990 and TN-20-CZ-2256 respectively initially approached this Court in W.P.(MD)Nos.830, 823 and 827 of 2023 seeking direction to the respondent police officials and the Assistant of Director of Geology and Mines, Dindigul District to release their vehicles. The Division Bench of this Court, considering the submission made by the learned Government Advocate (Criminal Side) that the vehicles in question have been seized by the respondent police and the same have also been handed over to the learned Judicial Magistrate, Vedasandur, Dindigul District, dismissed the petitions by giving liberty to the petitioners to move before the learned Judicial Magistrate concerned for appropriate relief.