K. SARAVANAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed for a direction to the respondent police to return the vehicle that has been seized by the respondent police in Crime No. 206 of 2019.

(2.) The case of the prosecution is that the respondent police had intercepted a vehicle and they found that the vehicle was carrying illicit arrack. Therefore an FIR came to be registered in Crime No. 206 of 2019 for an offence under Sections 4(1)(aaa) and 4(1-A) of the Tamil Nadu Prohibition Act, Sections 6 and 7 of the Tamil Nadu Rectified Sprit Rules 2000 and Sections 420, 468 and 471 of Indian Penal Code, 1860.

(3.) The accused persons who were travelling in the vehicle were apprehended and arrest and based on the confession given by the co-accused, this petitioner has also been added as an accused.