R. KANNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred to set aside the order dated 03.06.2019 passed by the Judicial Magistrate No. III, Salem in Crl. M.P. No. 2699 of 2019 and consequently direct the respondent to return the currency notes to the tune of Rs. 34,40,035/- seized by the respondent police to the petitioner.

(2.) It is the case of the prosecution that the petitioner was running two digits and three digits lotteries, on coming to know of which, a case in crime No. 66 of 2019 was registered by the respondent police on 17.03.2019 for the offences under Section 420 IPC read with Section 7(1) and (3) of Lotteries Regulation Act, 1998 and the petitioner was arrested. Around Rs. 34 lakhs was seized from the house of the petitioner, during the course of investigation. The petitioner filed Crl. M.P. No. 2699 of 2019 under Section 451 Cr.P.C. before the Judicial Magistrate No. III, Salem, which has been dismissed on 03.06.2019, aggrieved by which, the petitioner is before this Court.

(3.) Heard Mr. C. Prakasam, learned counsel for the petitioner and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the State.