ANTONY RAJ Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 11. 11. 2019 passed by the learned District and Sessions Judge, Nagapattinam in Crl. M. P. No. 3164 of 2019.

(2.) During regular rounds, the respondent police intercepted a Tipper Lorry vehicle bearing Registration No. TN 49 BB 8283 (belonging to the petitioner), illegally involved in sand theft, seized the vehicle and registered a case in Crime No. 186 of 2019 on 19.9.2019 under Section 379 and 430 IPC read with Section 21(1) of the Mines and Minerals (Development & Regulation) Act , 1957. Seeking return of the vehicle, the petitioner, being the owner filed Crl. M. P. No. 3164 of 2019 under Section 451 read with 457 Cr. P. C. before the learned District and 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.