SEKAR Vs. ARUMUGHAM

JUDGEMENT

(1.) Petitioner Sekar has filed two revision petitions (Cri. RC 585 and 586 of 1999) aggrieved against the orders passed in Cri MPs 1530 and 2049 of 1999 respectively in C.C. 121 of 1999 on the file of Learned Judicial Magistrate, Manapparai, petitioner in Cri. R.C. 658/99 has preferred the revision aggrieved against the order passed by the learned I Additional District Judge, Trichy in Cri R.C. No. 117/98 dated 26-2-1999.

(2.) The case in brief for the disposal of all these revision petitions is as follows :

(3.) Learned counsel for the petitioner Sekar contended that the learned Magistrate erred in dismissing both petitions holding that the investigation is pending and as such, they cannot be called upon to produce the vehicle into the Court. He is the owner of the lorry in dispute and the registration certificate book also stands only in his name. The respondent has not claimed any rival ownership of the lorry and there is no impediment for directing the respondent to produce the lorry and also to give custody. The learned Magistrate failed to appreciate that keeping the lorry in the custody is illegal.