G. CHANDRAMOHAN Vs. STATE

JUDGEMENT

(1.) THE Petitioner, who is accused in Cr. No. 985 of 2002 on the file of the respondent, appears to have involved in a prohibition offence, in which the Mahendra Van bearing registration No. TN 49 J 1569 was also involved which was seized. Claiming interim custody of the vehicle, a petition was filed, which was dismissed and later confirmed by the Sessions Judge. Thereafter, invoking the jurisdiction under Section 482, Cr.P.C., this petition has been filed.

(2.) THE learned Government Advocate (Crl. Side) opposes the return of the vehicle on the ground that investigation is pending.