MUSTHAFA M V Vs. STATE

JUDGEMENT

(1.) The petitioner challenges the order of the learned Judicial Magistrate No.II, Krishnagiri, passed in C.P.No.313 of 2017 dated 04.12.2017, rejecting the petition filed for return of vehicle.

(2.) The respondent has seized Maruti Car bearing registration TN-43Y-8107, Chassis No.NKZB01025, belonging to the petitioner in connection with the case registered in Crime No.343 of 2017 on its file for offence under Section 451 of Cr.P.C. The petitioner has moved C.P.No.313 of 2017 before the learned Judicial Magistrate No.II, Krishnagiri, seeking return of the vehicle. Such petition came to be dismissed under orders of the Court below dated 04.12.2017 and hence, this revision.

(3.) Learned counsel for the petitioner would seek to impress upon this Court that a false case stands foisted upon the petitioner. This Court is now concerned with return of property, pure and simple.