PERIYASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Criminal Revision is directed against the condition imposed by the learned Principal Sessions Judge, Dindigul, in Crl.M.P.No.3225 of 2022 dtd. 20/1/2023 directing the petitioner to deposit all the documents pertaining to the ownership of the seized vehicle including Original R.C. Book before the learned Additional District Munsif cum Judicial Magistrate, Vedasandur.

(2.) On 23/7/2022, the fifth respondent intercepted six vehicles viz., 4 lorries bearing Registration Nos.TN-55-AH-9262, TN-47-AT-4870, TN-47- AT-4524 and TN-47-AT-4507, 1 JCB bearing Registration No.TN-19-X-5757 and 1 for registration JCB and seized the vehicles as the same were used for illegal transportation of gravel without any valid license or permit and registered a case in Crime No.134 of 2022 for the offences under Sec. 379 IPC. The petitioner claims to be the owner of JCB bearing Registration No.TN-19-X-5757.

(3.) It is not in dispute that the petitioner has approached the learned Principal Sessions Judge, Dindigul, for returning of the JCB bearing Registration No.TN-19-X-5757 in Crl.M.P.No.3225 of 2022 and the learned Principal Sessions Judge, vide order dtd. 20/1/2023, has allowed the petition with certain condition that the petitioner shall deposit all the documents pertaining to the ownership of the seized vehicle including Original R.C. Book before the learned Additional District Munsif cum Judicial Magistrate, Vedasandur. Challenging the above said condition, the above Criminal Revision came to be filed before this Court.