RAVICHANDRAN Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This Criminal Revision Case is filed praying to call for the records pertaining to the order passed in Cr.M.P.No.5273 of 2016 on the file of the learned Judicial Magistrate, Vallioor, dated 25.10.2016 and set aside the same.

(2.) Brief facts, in nutshell, are as under :-

(3.) The petitioner / accused herein filed Cr.M.P.No.5273 of 2016 under Section 451 of Cr.P.C., before the learned Judicial Magistrate, Vallioor, for return of the vehicle viz., Tempo [TATA 407 Mini Lorry] bearing Reg.No.TN-65-E-9605, as the owner of the vehicle, which has been remanded under PR No.322 of 2016 in the said crime number and the said petition was dismissed by the learned Judicial Magistrate, Vallioor, as per the order dated 25.10.2016 stating that the offence committed by the accused is a serious nature, which affects the natural environment and also against the public at large and no sufficient reasons have been given for return of the vehicle in addition to that, he has not surrendered the R.C.Book of the vehicle in question, which is mandatory while seeking return of vehicle.