ROY M. MATHEW Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) This Criminal Revision Petition has been filed to set aside the order passed in Cr.M.P.No.702 of 2018 in R.P.R.No.43/2017 dated 28.05.2018 by the Judicial Magistrate No.2, Sivagangai.

(3.) On the complaint of the petitioner, a case was registered in Crime No.20 of 2015 by the respondent Police. Pursuant to that case, one B.M.W. Car was seized by the Police. The petitioner filed a petition for return of the property and the same was dismissed by the Judicial Magistrate No.2, Sivagangai.