ANTONYRAJ Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 11.11.2019 passed by the District and Sessions Judge, Nagapattinam in Crl.M.P.No.3231 of 2019.

(2.) During regular rounds, the respondent police intercepted a Tipper Lorry vehicle bearing Registration No. TN 63 BX 4596 (belonging to the petitioner), illegally involved in sand theft, arrested the petitioner, seized the vehicle and registered a case in Crime No.407 of 2019 on 28.08.2019 under Section 379 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.3231 of 2019 under Section 451 Cr.P.C. before the Sessions Judge, Nagapattinam and the said petition was dismissed by order dated 11.11.2019, 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.