S.KARUPPASAMY Vs. STATE

JUDGEMENT

(1.) This revision is as against the dismissal of Criminal M.P. No.1373 of 2016 filed for return of vehicle passed by the learned Judicial Magistrate, Sankarankovil.

(2.) It is the contention of the learned counsel for the petitioner that allowing the said property/vehicle in the custody of the police will open to deterioration due to keeping it in open space and ultimately its material value will go down.

(3.) On the other hand, the learned Government Advocate (Government Advocate) would submit that the accused is involved in a prohibition case. Confiscation proceedings has already been initiated by the competent authority.