R. RAMALINGAM Vs. STATE

JUDGEMENT

(1.) Ambassador Car bearing registration number TAG 5667, said to be belonging to one R. Ramalingam s/o W.K. Ramasamy (petitioner) was stated to have been seized by the Inspector of Police, B2 Police Station, Coimbatore-2 (respondent), as concerned in Crime No. 1018/93 registered in connection with the commission of a heinous offence of murder. The said vehicle was stated to have been used by the accused, in making a trip to as well as for their escape from the scene of occurrence.

(2.) During the pendency of the investigation the petitioner filed Crl. M.P. No.5138 of 1993 on the file of the Judicial Magistrate No.I, Coimbatore under Sec. 451 of the Code of Criminal Procedure, 1973 (Act No. II of 1974 - for short 'the Code') praying for interim custody of the said vehicle. Learned Magistrate dismissed the said application by order dated 1-10-1993.

(3.) The aggrieved petitioner filed Crl. R.C. No. 141 of 1993 on the file of Court of Session. Coimbatore which, in turn also got dismissed, giving rise to the present action under Sec. 482 of the Code.