ANVAR @ ANVAR SADATH Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner challenging the order passed by the learned Judicial Magistrate No.VII, Coimbatore in Crl.M.P.No.9877 of 2016, dated 20.10.2016, dismissing the petition filed by the petitioner for interim custody of Rs. 76,81,500/-.

(2.) The petitioner herein has filed a petition invoking the provisions of section 451 of Cr.P.C., 1973 seeking interim custody of the seized amount of Rs. 76,81,500/- on the ground that a complaint has been lodged by the driver of the petitioner viz., Anand, who does not know the fact that cash was kept in the car. In fact, the amount was sent by the petitioner's friend from Chennai through the vehicle bearing registration No.TN-06 L 9898. Now the amount was seized by the police and kept in judicial custody. Since the seized money belongs to the petitioner, he had filed the petition seeking interim custody of the seized amount. If the amount was not returned to the petitioner, he would be put to irreparable loss and damage.

(3.) The petition filed by the petitioner was opposed by the State contending that the prime accused viz., Kodali Sridhar and Arun, are absconding and the investigation has not yet been completed.