S. ARUMUGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner seeking to set aside the order, dated 21.11.2019 passed by the learned Principal District and Sessions Judge, Thiruvallur, in Crl.M.P.(Nil) of 2019 in Crime No.176 of 2019.

(2.) During regular rounds, the respondent police intercepted a TATA Motors Lorry bearing registration No.TN20-AP-5656 (belonging to the petitioner) transporting sand from the river bed, arrested the driver of the lorry (A-2), seized the vehicle and registered a case in Crime No.176 of 2019 under Sections 379 and 430 IPC and Section 21 of the Mines and Minerals Act. Seeking return of the vehicle, the petitioner, being the owner, has filed Crl.M.P.No.(Nil) of 2019 under Sections 451 and 457 Cr.P.C. before the learned Principal Sessions and District Judge, Thiruvallur and the said petition was dismissed by the order dated 21.11.2019, challenging which, the present Revision Case has been filed.

(3.) The learned Additional Public Prosecutor, on instructions, submitted that the petitioner is involved in eight previous cases and hence the Trial Court has rightly taken note of the same and dismissed the petition. He also submitted that the petitioner is a habitual offender and hence prays to dismiss the Case.