VENNILA Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/Petitioner(Vehicle Owner)/third party has preferred the instant Criminal Revision Petition as against the order dated 29.12.2015 in Cr.M.P.No.7259 of 2015 passed by the Learned Judicial Magistrate No.I, Thanjavur.

(2.) The Learned Judicial Magistrate No.I, Thanjavur, while passing the impugned order in Cr.M.P.No.7259 of 2015 in Crime No.658 of 2015 (filed by the Revision Petitioner/Petitioner/third party) (under Section 451 of Cr.P.C., praying for interim custody of the vehicle bearing Registration No.TN55Z0454 Mahindra Max Pick Up Junior Van) at P-7 had observed the following:

(3.) Being dissatisfied with the order of dismissal dated 29.12.2015 in Cr.M.P.No.7259 of 2015 in Crime No.658 of 2015 passed by the Learned Judicial Magistrate No.I, Thanjavur, the Revision Petitioner/Petitioner/Vehicle Owner has focused the instant Criminal Revision Petition basically contending that the impugned order in Cr.M.P.No.7259 of 2015 dated 29.12.2015 is contrary to Law, weight of evidence and probabilities of the case.