S. CHANDRU Vs. STATE

JUDGEMENT

(1.) The criminal original petition has been filed to modify the condition imposed in Crl.R.C.No.28 of 2025, dtd. 27/1/2026 passed by the learned IV Additional District Judge, Tiruvallur at Ponneri.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner is the owner of Mahindra Tourister White Colour Vehicle bearing registration No. TN-25CF-2337. The petitioner entrusted the vehicle to his driver, who caused an accident and a case in crime No.55 of 2025 registered by the respondent police. The petitioner as the owner of the vehicle filed a return of property petition before the trial Court in Crl.M.P.No.370 of 2025, which was dismissed on 19/6/2025. Against which, petitioner preferred criminal revision petition in Crl.R.C.No.28 of 2025 before IV Additional District Judge, Thiruvallur at Ponneri and the IV Additional District Judge ordered return of property with certain conditions, one of the conditions is that the petitioner to deposit Rs.10.00 lakhs in crime number. This condition is an onerous one. Hence, this condition may be modified.

(3.) Heard the learned Additional Public Prosecutor appearing for the respondent.