State By vs Mujeebur Rahuman
2021 Latest Caselaw 12183 Mad

                                                          Crl.R.C.No.503 of 2014

         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                            Dated : 22.06.2021

                                   CORAM:

            THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                         Crl.R.C.No.503 of 2014
                                  and
                            M.P.No.1 of 2014

State by
Forest Range Officer,
Gummidipoondi                                              .. Petitioner

                                    Vs.

Mujeebur Rahuman                                          .. Respondent


PRAYER : Criminal Revision Case filed, filed under Section 397 read with
401 Crl.P.C., prayed to call for the records in CMP No.1155/14 passed by the
learned Judicial Magistrate No.I, Ponneri in STOR No.10/13 pending on the
file of the Forest Range Officer, Gummidipoondi and to set aside the order
passed by the learned Judicial Magistrate No.I, Ponneri in STOR No.10/13 in
CMP No.115/14 dated 02.04.2014.


                  For Petitioner     : Mr.M.K.Subramanian
                                       Special Government Pleader
                  For Respondent     : No appearance
                                                              Crl.R.C.No.503 of 2014



                                JUDGMENT

On a perusal of the records, it seems that this Criminal Revision

Petition has been preferred by the Revision petitioner, against the order

passed by the Trial Court, in CMP.No.1155/14, dated 02.04.2014, which was

filed under Sections 451 and 457 of Cr.P.C seeking interim custody of the

vehicle involved in the offences related to transportation of red sanders wood

and during the arrest of accused the vehicle was seized by the Police.

2. According to the petitioner, the respondent has no authority to

seek interim custody as confiscation proceedings are already initiated, but the

learned Judicial Magistrate released the vehicle by imposing conditions

against which the present revision is filed.

3. At the time of arguments, the learned Special Government

Pleader submitted that the vehicle was confiscated and sold in public auction.

Hence, the claim sought for in this Criminal Revision Petition has become

infructuous.

Crl.R.C.No.503 of 2014

4. Accordingly, this Criminal Revision Petition is dismissed as

infructuous. Consequently, connected Miscellaneous petition is closed. No

Costs.

22.06.2021 rri Index : Yes/No Speaking Order: Yes/No Crl.R.C.No.503 of 2014

T.V.THAMILSELVI,J.

rri

Crl.R.C.No.503 of 2014 and M.P.No.1 of 2014

22.06.2021