RAJASEKAR Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) THE present revision has been preferred against the impugned order passed in Cr.M.P.No. 328 of 2013, dated 30.01.2014, by the Court of Forest Offence Cases, Nagercoil, dismissing the application filed under Section 457 of Cr.P.C., seeking interim custody of the vehicle bearing Registration No. TN -75 -D -0223 (Mini Tempo).

(2.) HEARD both sides.

(3.) ADMITTEDLY , the petitioner, who is the owner of the vehicle in question, has filed an application seeking interim custody of the vehicle before the Trial Court in Cr.M.P.No. 328 of 2013. The Trial Court, after considering the arguments advanced on either side, dismissed the application stating that the Forest Department has taken steps for initiating confiscation proceedings against the said vehicle and a show cause notice has also been sent to the petitioner.