RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner claims to be the owner of the vehicle (Tractor) bearing Registration No. TN-60-H-8822. On 1/8/2018, the respondent police found the said vehicle carrying sand in violation of the provision of the Mines and Minerals Development Regulation Act, 1957. The respondent registered a case in Crime No. 202 of 2018 under Ss. 379 IPC., and 21(1) of Mines and Minerals Development Regulations Act, 1957, and seized the said vehicle. Seeking return of the said vehicle, the petitioner filed a petition before the learned Judicial Magistrate No. II, Virudhunagar, for interim custody. The learned Magistrate, by order dtd. 28/9/2018, has dismissed the same. Challenging the said order, the petitioner is before this Court with this petition.

(2.) Heard the learned counsel appearing on either side and perused the materials available on record.

(3.) Mr. A. Robinson, learned Government Advocate (Crl. side) has strongly objection to release the vehicle.