J.SRI RAJA GOWTHAM Vs. STATE

JUDGEMENT

(1.) The revision petitioner who is a third party aggrieved by the dismissal of his property return petition in Crl.M.P.No.2384 of 2016 by the learned Judicial Magistrate No.VI, Madurai has directed this revision.

(2.) On the occurrence day, just outside the Madurai Airport a Tata Indica car TN 67 AP 9956 was intercepted by the police. It found containing 6 bottles of foreign liquors purchased in a liquor shop in Colombo. The inmates of the car have alighted from a Colombo flight. Police registered a case in Crime No.132 of 2016. In this connection, the car was seized.

(3.) Petitioner is the owner of the said car. He sought for interim custody of the car. The learned Magistrate remarking that the car is liable for confiscation under the provisions of TNP Act dismissed his petition.