K DORAISAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order passed by the learned IX Metropolitan Magistrate, Saidapet, Chennai, in Crl.M.P.No.1054 of 2016, dated 01.06.2016.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is the owner of the vehicle viz., TVS Scooty Pep bearing Registration Number TN-06-C-8250 and the said vehicle is in the custody of the IX Metropolitan Magistrate's Court, Saidapet, Chennai. The vehicle of the petitioner has to be returned to the petitioner, but the learned Magistrate, without allowing the petition filed by the petitioner seeking interim custody of the vehicle, had erroneously dismissed the same. Hence, the learned counsel for the petitioner prayed that the order passed by the learned IX Metropolitan Magistrate, Saidapet, Chennai, may be set aside and this Criminal Revision Case may be allowed and the property/vehicle viz., TVS Scooty Pep bearing Registration Number TN-06-C-8250 may be returned to the petitioner.