N. JAGANATHAN Vs. STATE

JUDGEMENT

(1.) THIS Revision is directed against the order dated 10.03.2014 passed by the Judicial Magistrate II, Ponneri rejecting to return the vehicle Tata 407 Ex -Mini Lorry bearing Reg. No. TN 20 E 3064 to the petitioner for interim custody.

(2.) THE learned counsel for the petitioner submits that the petitioner is the owner of the Tata 407 Ex -Mini Lorry bearing Reg. No. TN 20 E 3064 but is not an accused in Crime No. 51 of 2014 and the said case has been registered for the offences under section 4(1)(aaa) read with 4(1 -A) of Tamil Nadu Prohibition Act and on a complaint given by one R.Kannan alleging that brandy bottles were transferred from Pondicherry.

(3.) LEARNED Government Advocate (Crl. Side) appearing for the respondent fairly submits that the vehicle may be returned by imposing appropriate conditions.