SHAWALI ULLAKHAN Vs. STATE

JUDGEMENT

(1.) THESE revisions arise against orders of learned Judicial Magistrate I, Erode, passed in Crl. M.P. Nos. 34 and 223 of 2014 on 14.02.2014.

(2.) HEARD learned counsel for petitioners, learned counsel for respondents and learned Government Advocate (Crl.side).

(3.) THE petitioner in Crl.R.C. No. 1036 of 2014 claims that she is the legal heir of the registered owner. In the circumstances, it would but be appropriate to direct interim custody of the vehicle to such petitioner. This Court, for now, directs return of vehicle viz., Scorpio Car bearing registration No. TN -33 -AH -0900 to the petitioner in Crl.R.C. No. 1036 of 2014 subject to the following conditions: