M R SHANMUGAM ALIAS THENKOVAN Vs. STATE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed this Criminal Revision aggrieved against the order passed by the learned Judicial Magistrate, Tiruvarur in Cr.M.P.No.1168 of 2008 dated 08.05.2008 in Crime No.173 of 2008 on the file of the respondent police.

(3.) IT is to be borne in mind that if the vehicle seized remains uncared for, then there is likelihood of it becoming junk day by day in the considered opinion of this Court.