K.CHANDRASEKAR Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 26.11.2019 passed by the learned District and Sessions Judge, Nagapattinam in Crl.M.P.No.3543 of 2019.

(2.) During regular rounds, the respondent police intercepted a Bullock Cart belonging to the petitioner illegally involved in sand theft, seized the same and registered a case in Crime No.163 of 2019 on 03. 07.2019 under Sections 379 and 430 IPC read with Section 21(1) of the Mines and Minerals (Development & Regulation) Act , 1957. Seeking return of the same, the petitioner, being the owner filed Crl.M.P.No.3543 of 2019 under Section 451 read with 457 Cr.P.C . before the learned District and Sessions Judge, Nagapattinam 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.