ARUN ALIAS ARUNPRASAD Vs. STATE

JUDGEMENT

(1.) (Prayer: Criminal Revision Case filed under Sections 397 and 401 of the Code of Criminal Procedure, 1973, praying to set aside the order passed by the Judicial Magistrate No.I, Karur in C.M.P.No.3161 of 2006 dated 28.09.2006.) This Criminal Revision Case has been filed challenging the order of the Judicial Magistrate No.I, Karur dated 28.09.2006, passed in C.M.P.No.3161 of 2006 in respect of Crime No.221 of 2006 declining to allow the prayer for interim custody of the vehicle (Maruthi Zen Car) bearing Registration No.TN-39-J-0025 and remanded in the above said case.

(2.) THE above said criminal case was registered against one named accused and five unnamed accused for alleged offences punishable under Sections 147,148,341, and 302 IPC in respect of an alleged occurrence that took place on 12.06.2006 at about 02.30 p.m. THE said case is still under investigation. Alleging that the above said Maruthi Zen Car had been used by the accused persons for going to the place of occurrence and then after committing the offences, for escaping from the scene of occurrence, the police have seized the vehicle and remanded the same.

(3.) HEARD the submissions made on both sides.