VIJAYAKANTH Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 16. 08. 2019 passed by the learned District Munsif-cum-Judicial Magistrate, Ranipet, Vellore District, in Crl. M. P. No. 2515 of 2019.

(2.) During regular rounds, the respondent police intercepted a Mahindra Tractor with Trailer vehicle bearing Registration No. TN 25 F 6343 (belonging to the petitioner), illegally involved in sand theft, but the Driver of the vehicle attempted to dash against the respondent and other pvy, who seized the vehicle and registered a case in Crime No. 256 of 2019 on 03. 06. 2019 under Sections 294(b) , 353 , 379 , 43 and 307 IPC read with Section 3(3) of the Tamil Nadu Public Property (Prevention of Damage & Loss) Act , 1992. Seeking return of the vehicle, the petitioner, being the owner filed Crl. M. P. No. 2515 of 2019 under Section 451 Cr. P. C. before the learned District Munsif-cum-Judicial Magistrate, Ranipet, Vellore District, and the said petition was dismissed by order dated 16. 09. 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.