(1.) This criminal revision has been filed seeking to set aside the order dated 26.06.2019 passed by the Judicial Magistrate, Tiruvarur in Crl. M.P. No. 2292 of 2019.
(2.) During regular rounds, the respondent police intercepted a mahindra tractor bearing registration No. TN 50 J 1310 containing two units of sand and arrested Kumaraguru (A1), Mathavan (A2) and Ambigapathi (A3) and registered a case in crime No. 71 of 2019 on 13.03.2019 under Section 379 IPC and Section 21(1) of Mines and Minerals (Development and Regulation) Act, 1957. After release on bail, Ambigapathi (A3) filed Crl. M.P. No. 2292 of 2019 under Section 451 Cr.P.C. before the Judicial Magistrate, Tiruvarur for return of the said vehicle, which has been dismissed by the learned Magistrate on 26.06.2019, aggrieved by which, Ambigapathi (A3) is before this Court.
(3.) Heard the learned counsel for the petitioner/Ambigapathi (A3) and the learned Government Advocate (Crl. Side) appearing for the respondent State.