THIRUMANIGANDAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed to set aside the order dated 08.03.2019 passed in CMP.No.606 of 2019 on the file of the Judicial Magistrate Court No.5, Salem, and to direct the respondent to return the property namely, the TATA INDICA Car bearing Registration No.TN-10-AL-4548 belonging to the petitioner.

(2.) Today, Mr.Ananthakumar, Assistant Commissioner of Police, Law and Order, North Range, Salem City, Mr.M.Krishnamoorthy, Inspector of Police, Ammapet Police Station, Salem City and Mr.K.N.Venkatesan, the second respondent, are present before this Court.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate for the first respondent.