Madras High Court
Sureshkumar vs The State Rep. By on 2 August, 2021
Crl.R.C(MD)No.495 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.08.2021
CORAM
THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI
Crl.R.C(MD)No.495 of 2021
Sureshkumar ... Petitioner
Vs.
The State Rep. by
The Sub Inspector of Police,
Kallikudi Police Station,
Madurai District.
(Cr.No.113 of 2021) ...Respondent
Prayer : This Criminal Revision has been filed under Section 397 r/w
401 of Criminal Procedure Code, to allow this Criminal Revision
Petition by setting aside the order passed in Cr.M.P.No.2735 of 2021 by
the Judicial Magistrate, Thirumangalam, dated 13.07.2021.
For Petitioner : Mr.S.Sivaprakash
For Respondent : Mr.RMS.Sethuraman,
Counsel for State Government (Crl.side)
https://www.mhc.tn.gov.in/judis/
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Crl.R.C(MD)No.495 of 2021
ORDER
This Criminal Revision Case is filed to set aside the order
passed by the learned Judicial Magistrate, Thirumangalam in Cr.M.P.No.
2735 of 2021, dated 13.07.2021.
2.A vehicle viz., Hero Splendor Plus bearing Registration
No.TN-58-BY-1305 was seized by the respondent police in Crime No.
113 of 2021, under Sections 4(1)(a) of TN Prohibition Act. Seeking
return of the said vehicle, the petitioner has approached the learned
Judicial Magistrate Thirumangalam, by way of filing a petition in
Cr.M.P.No.2735 of 2020, for interim custody. The learned judge, by
order dated 13.07.2021 has dismissed the same. Challenging the said
order, the petitioner is before this Court with this petition.
3.On the side of the revision petitioner, it is stated that the
petitioner is not an accused in the case, but he is a 3rd party/owner of the
vehicle. The petition was dismissed by the trial Court only on the ground
that confiscation proceeding was initiated. Even if the confiscation
proceedings are initiated, the vehicle can be returned to the owner of the
property and prayed the petition to be allowed.
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Crl.R.C(MD)No.495 of 2021
4.In this regard, the learned counsel for the petitioner relied
upon the judgment of this Court passed in Crl.R.C.(MD)No.643 of 2019,
dated 23.07.2019. He further relied upon another judgment of this Court
passed in Crl.R.C.No.1099 of 2019, dated 04.11.2019, this court has
observed in paragraph Nos. 6 and 7 as follows:
''6.Admittedly, the petitioner is the
owner of the property. The petitioner is not an
accused in the case.
7.Upon considering either side
submissions, this Court is of the opinion that
pendency of the confiscation proceedings is not a
bar for return of vehicle and therefore, the
Revision Petition is allowed, on the following
conditions:...''
5.On the side of the respondent, it is stated that confiscation
proceeding was already initiated. If the vehicle is returned to the
petitioner, the vehicle is being used for similar offence and prayed the
petition to be dismissed.
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Crl.R.C(MD)No.495 of 2021
6.It is seen that the vehicle was seized by the respondent police
on 01.05.2021 and the vehicle is in the custody of the police for the past
three months. Keeping the vehicle idle for three months, will make the
vehicle useless. Hence, this Court is inclined to allow the petition with
certain conditions.
7 Accordingly, this Criminal Revision Case is allowed and the
order dated 13.07.2021 in Crl.M.P.No.2735 of 2021, on the file of the
learned Judicial Magistrate, Thirumangalam, is hereby set aside and the
vehicle / two wheeler is ordered to be returned to the petitioner for
interim custody subject to the confiscation proceedings to be taken by
the concern Department or by the Court on the following conditions:-
(a)The petitioner shall deposit the original
Registration Certificate of the vehicle;
(b)The petitioner shall deposit a sum of
Rs.15,000/- (Rupees Fifteen thousand only) to the
credit of Cr.No.113 of 2021on the file of the learned
Judicial Magistrate, Thirumangalam, within a period
of two weeks from the date of receipt of a copy of
this order;
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Crl.R.C(MD)No.495 of 2021
(c)The petitioner shall not make any
alteration of the vehicle; and
(d)The petitioner shall produce the same
before the Court as and when required.
02.08.2021
Index : Yes/No
Internet : Yes/No
vsd
Note: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy of
the order that is presented is the correct copy, shall be the
responsibility of the advocate/litigant concerned.
ToT
1.The Judicial Magistrate,
Thirumangalam.
2.The Sub Inspector of Police,
Kallikudi Police Station,
Madurai District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
Crl.R.C(MD)No.495 of 2021
T.KRISHNAVALLI,J.
vsd
Crl.R.C(MD)No.495 of 2021
02.08.2021
https://www.mhc.tn.gov.in/judis/
