VAIYAPURI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioners / A.1 and A.2 and the Learned Government Advocate (Crl.Side) appearing for the First Respondent.

(2.) According to the Petitioners / A.1 and A.2 the Impugned Order of the trial court in C.M.P.No.260 of 2016 in C.C.No.141 of 2010 dated 30.03.2016 is against Law.

(3.) It is represented on behalf of the Petitioners that the trial court had failed to take note of an important fact that though the Inspector of Police, V.V.Nadu Police Station seized the properties on 17.02.2007, the same was not produced till 30.03.2016 and had committed an error in dismissing the Criminal Miscellaneous Petition.