LAWS(MAD)-2019-12-529

M. FAZIUR RAHMAN Vs. STATE

Decided On December 19, 2019
M. Faziur Rahman Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 26.11.2019 passed by the learned Principal District and Sessions Judge, Chengalpattu in Crl.M.P.No.5470/2019.

(2.) During regular rounds, the respondent police intercepted a Tipper Lorry bearing Registration No. TN 13 P 1283 (belonging to the petitioner) containing sand, seized the vehicle and registered a case in Crime No.526 of 2019 on 03.09.2019 under Sections 379 and 430 IPC read with Section 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957. Seeking return of the vehicle, the petitioner, being the owner filed Crl.M.P.No.5470 of 2019 under Section 451 Cr.P.C. before the Principal District and Sessions Judge, Chengalpet and the said petition was dismissed by order dated 26.11.2019, challenging which, the present petition has been filed.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.