KALAISELVAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the Order, dtd. 13/9/2023 passed in Crl.M.P. No.4914 of 2023 on the file of the learned Principal Sessions Judge, Kanyakumari District at Nagercoil.

(2.) The brief facts of the case:

(3.) At this stage, the Petitioner filed the Petition in Crl.M.P. No.4914 of 2023 seeking return of R.C. Book as he wants to hypothecate the vehicle towards Education Expenses of his son. The Petition was strongly resisted by the Respondent-Police. After hearing both the Principal Sessions Court, Kanyakumari District at Nagercoil dismissed the Petition on 13/9/2023. Being aggrieved by the Order, the Petitioner preferred this Criminal Revision Case.