S.MANOHARAN Vs. THE STATION HOUSE OFFICER

JUDGEMENT

(1.) This revision case has been filed against the order passed in C.A.No.2 of 2016 on the file of the learned Principal District and Sessions Judge, Chengalpet, by order dated 21.07.2017.

(2.) The petitioner herein claimed to be the owner of two vehicles, one is Toyota Fortuner Car, bearing Registration No.PY-01-BH-9297 and another is BMW Motor Cycle, bearing Registration No.TN-07-BV-1471. The said two vehicles have been involved for offences punishable under the provisions of Tamil Nadu Prohibition Act, 1937 (hereinafter referred to as the Act) and the same had been seized by the respondent police and thereafter, as per the procedure contemplated under the said Act, especially, under Section 14 of the Act, they had been confiscated. The said order of confiscation was passed by the 2nd respondent/ Additional Deputy Superintendent of Police, Prohibition Enforcement Wing (North), by order dated 22.09.2015. On the same day, the said vehicles had been confiscated by the 2nd respondent.

(3.) In the meanwhile, the petitioner, being the owner of the vehicles, had approached the trial Court for custody of the vehicles and the said petition had also been dismissed by the trial Court on the ground that the vehicles have already been confiscated.