MOHANRAJ Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 02.11.2019 passed by the learned Principal Sessions Judge, Namakkal in Crl.M.P.No.1728 of 2019.

(2.) During regular rounds, the respondent police intercepted a Tipper Lorry vehicle bearing Registration No.TN 88 M 7777 (belonging to the petitioner), illegally involved in sand theft, seized the vehicle and registered a case in Crime No.148 of 2019 under Section 379 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.1728 of 2019 under Section 451 Cr.P.C. before the learned Principal Sessions Judge, Namakkal and the said petition was dismissed by order dated 02.11.2019, 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.