R KUMAR Vs. STATE

JUDGEMENT

(1.) ADMIT. The learned Government Advocate (Crl. side) takes notice. By consent on either side, the Criminal Revision Petition is taken up for final disposal.

(2.) THE petitioner claiming to be the registered owner of the vehicle, namely, Toyota Qualis, bearing Registration No. TN-10-E-2346, filed a petition under Sections 451 and 457 Cr. P. C. seeking interim custody of the vehicle, which was seized in connection with the Cr. No. 594 of 2008 on the file of the respondent herein, who registered a case for the alleged offence under Sections 341 I. P. C. r/w 2 and 3 of the Tamil Nadu Property Destruction Act. The petition under Sections 451 and 457 Cr. P. C. filed by the petitioner came to be dismissed by the learned Judicial Magistrate No. I, Ponneri, by order, dated 24. 7. 2008.

(3.) BEING aggrieved by the order of the learned Judicial Magistrate, the petitioner has come forward with this revision petition.