KARUPPIAH Vs. STATE

JUDGEMENT

(1.) This revision has been filed against the order of the learned Judicial Magistrate No. II, Sivaganga in Crl. M.P. No. 50 of 2009, wherein by order dated 13.3.2009, the learned Judicial Magistrate No. II, Sivaganga dismissed the petition for return of vehicle.

(2.) The petitioner states that he is the bona fide purchaser of the vehicle for value and has nothing to do with the crime alleged. The learned counsel for the petitioner submits that according to the order of the lower Court, there is a rival claimant into the vehicle, but no such rival claimant has moved the lower Court or before this Court for any relief.

(3.) The learned Government Advocate opposes on the ground that the opinion of the Handwriting Expert is awaited and that would only reveal whether the transfer in favour of the petitioner is a genuine one or not.