C KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the above Criminal Revision Petition challenging the order dated 01.02.2014 passed by the Court below in rejecting the application filed by the petitioner under Sections 451 and 457 of Cr.P.C. for return of vehicle, namely, BMW Car bearing Registration No.PY-01 BL 2693.

(2.) The petitioner's vehicle was seized by the respondent-police in connection with the case in Crime No.501 of 2013 for the commission of alleged offence under Section 307 IPC and Section 3 r/w 30 of Arms Act and was kept under illegal detention in the respondent police station. The petitioner filed a petition before the Court below under Sections 451 and 457 of the Criminal Procedure Code seeking custody of the vehicle. Since the same was dismissed, the petitioner has filed this revision case.

(3.) The learned counsel for the petitioner submitted that the petitioner is the owner of the vehicle in question and after seizure, the vehicle is parked in the police station in the open place and it is exposed to sun, rain and dust. If the custody of the vehicle is not handed over to the petitioner, the value of the vehicle will be diminished.