MURUGESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is filed praying to set aside the impugned order, dated 02.03.2017, passed by the learned Sessions Judge/Mahalir Neethimandram (Fast Track Mahila Court), Theni in Cr.M.P.No.378 of 2017 and pass necessary orders for the release of the petitioner's vehicle 'Piaggio Auto Rickshaw' (Tourer), bearing Regn.No.TN-57-BC-2620, which has been remanded by the said Court, in respect of the case in Crime No.70 of 2017, on the file of the respondent Police.

(2.) The petitioner herein claims to be the owner of the vehicle viz., 'Piaggio Auto Rickshaw' (Tourer), bearing Registration. No.TN-57-BC-2620. The said vehicle was seized by the respondent Police in connection with the case in Crime No.70 of 2017, for the alleged offence committed under Sec. 366-A of IPC., and Sections 6, 12 and 17 of POCSO Act, 201 The seized vehicle was produced before the Sessions Court/Mahalir Neethimandram (Fast Track Mahila Court), Theni, and it was remanded in R.P.R.No. 11 of 2017 by that Court.

(3.) The petitioner herein filed a Petition under Sec. 451 of Crimial P.C. in Cr.M.P.No.378 of 2017 before the said Court, asking interim custody of the vehicle in question. The said petition was heard by the learned Sessions Judge and dismissed that application. Aggrieved against the order of dismissal, the present Revision is preferred before this Court, for the afore stated relief.