R SATHIYENDRAN Vs. SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case is filed praying to set aside the order passed in Crl.M.P.No.5736 of 2017 by the learned Judicial Magistrate, Aruppukottai, dated 23.11.2017 and consequently, direct the respondent Police to hand over the vehicle (Hero Splender Pro-TN-67-BZ-1658) to the petitioner.

(2.) The Criminal Revision is taken up for final hearing, in the admission stage itself, with the consent of the learned counsel appearing for either side.

(3.) The respondent Police has registered a case in Crime No.99 of 2017 on 04.11.2017, for the offence under Section 14(1) (a) of Tamilnadu Prohibition Act r/w 14(A) of Transport Act, against petitioner herein. The two wheeler viz., Hero Splender Pro, bearing Registration No.TN-67-BZ-1658 was also seized from the petitioner, since the said vehicle was said to be used in the commission of offence of possession and transporting 31 bottles of Brandy in a white gunny bag, for selling the same in the nearby villages.