SIVAKUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, to direct the respondents herein to release the petitioner's bike bearing its Registration No.TN-39-AT-8789, which is mentioned in the FIR as TN 49 AT 8789, seized by the third respondent in connection with the Crime No.19 of 2019 within the period that may be stipulated by this Court.

(2.) Heard Mr.V.Vishnu, learned counsel appearing for the petitioner and Mr.R.Murugan, learned Additional Government Pleader appearing for the respondents.

(3.) With the consent of both sides, this writ petition is being disposed of at the admissions stage itself.