Madras High Court

Munusamy vs State: Rep. By Its on 29 March, 2022

                                                                                     Crl.RC.No.284 of 2022


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 29.03.2022

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                    Crl.RC.No.284 of 2022

                     Munusamy                                                     ... Petitioner

                                                             Vs.
                     State: rep. by its
                     The Inspector of Police,
                     Indoor Police Station,
                     Dharmapuri District
                     (crime No.348 of 2021)                                       ...Respondent

                     PRAYER: Criminal Revision Case filed under Section 397 r/w 401 of
                     Cr.P.C. to set aside the order passed by the learned Principal Sessions
                     Judge, Dharmapuri in Crl.MP.No.151 of 2022 dated 04.02.2022 and
                     consequently to direct the respondent to produce the vehicle Tipper
                     Lorry bearing registration No.TN 29 AL 8507 to the court.
                                        For Petitioner    : Mr.T.Ganesan

                                        For Respondent    : Mr.Leonard Arul Joseph Selvam,
                                                            Government Advocate(crl.side)

                                                          ORDER

The present Criminal Revision Case has been filed praying to set

aside the order dated 04.02.2022 made in Crl.MP.No.151 of 2022 on the

file of the learned Principal Sessions Judge, Dharmapuri.

https://www.mhc.tn.gov.in/judis Crl.RC.No.284 of 2022

2. The petitioner is the owner of Tipper Lorry bearing

Registration No.TN-29-AL-8507. In a case registered in Crime No.348

of 2021 under Section 379 of IPC r/w Sections 21(1), 21(2), 21(4), 21(6)

of Mines and Minerals (Development and Regulation) Act, the

respondent police, while at the time of investigation, recovered the said

vehicle and as of now, the same is in the custody of the respondent

police.

3. Pending investigation, the petitioner filed a petition in

Crl.MP.No.151 of 2022 before the learned Principal Sessions Judge,

Dharmapuri, praying to produce the vehicle before the court.

4. The learned Principal Sessions Judge, Dharmapuri, by

order dated 04.02.2022 dismissed the said petition on the ground that, in

respect of the said vehicle, already confiscation proceedings are initiated

and hence, the relief sought for by the petitioner cannot be sustained.

Challenging the said dismissal order, the present revision petition has

been filed.

5. The learned counsel appearing for the revision

petitioner would submit that the petitioner is not an accused and also he

https://www.mhc.tn.gov.in/judis Crl.RC.No.284 of 2022

is not having any knowledge in respect to the seizure of vehicle. He has

further added that at the time of occurrence, without the knowledge of

the petitioner, the accused took the vehicle and committed the alleged

occurrence and hence, the petitioner is no way held responsible for the

alleged occurrence. Further, if the petition mentioned vehicle is exposed

in the sunlight, the value of the vehicle become depreciated and

therefore, this petition has been filed praying for producing the vehicle

before the court, by setting aside the order dated 04.02.2022 made in

Cr.M.P.No.151 of 2022.

6. Per contra, the learned Government Advocate (Crl.

Side) appearing for the respondent police would contend that in respect

to the petition mentioned vehicle, already confiscation proceedings are

initiated and private complaint also filed in Spl.CC.No.31 of 2022 on the

file of the learned Principal Sessions Judge, Dharmapuri and hence, the

prayer sought for in the petition shall not be granted to the petitioner.

7. Now, on going through the rival submissions made by

the learned counsel appearing on either side with relevant records, it is

true that the petitioner is not arrayed as an accused in the above referred

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case. However, on going through the nature of offence committed in the

petition mentioned case, during the relevant point of time, the petition

mentioned vehicle was used for transporting gravel sand, which is

violative of Section 21(1) of the Mines and Minerals (Development and

Regulation) Act. Further, the learned Government Advocate (Crl. Side)

appearing for the respondent police contended that, now confiscation

proceedings are initiated. In this occasion, it would necessary to see

whether the petitioner being the third party entitled to the prayer sought

for in this petition. In this regard, it would necessary and useful to see the

judgment dated 29.10.2018 passed by the Division Bench of this Court in

W.P.(MD)No.19936 of 2017 wherein, it has observed as follows:

“2.Taking note of the prevailing situation, we have passed the following order on 24.09.2018:

“We have perused the report filed by the third respondent District Collector, Pudukkottai. From the submissions made on both sides, we are satisfied that not only in the place, which is subject matter of writ petition, but also in the entire State indiscriminately mining is going on illegally by using vehicles and bullock carts. The action taken is far and few. We are afraid to say that even this is mainly restricted to only imposing of fine. The vehicles involved are either released by the official respondents or by the Courts. Every thing has become a part of the routine transaction. The action taken so far has not yielded any result. Sand in the present form takes thousands of years. Removal of the sand will lead to the destruction of the rivers. At this speed, we may

https://www.mhc.tn.gov.in/judis Crl.RC.No.284 of 2022

lose the rivers once for all. A report of NITI Aayog – a Government Think Tank, indicates that by 2050 there will not be any water for the entire State. 21 cities including Chennai will run out of ground water affecting about 100 million people. The aforesaid situation is the stock reality bourne out of the greed of the man. May be, the generation next might see water only in bottle. Day in and day out we are forced to deal with such cases. However, illegal mining goes on unchecked under our nose. This is the reality.”

8. Further, in the same judgment, it has held as follows:

“7.Section 21(4) of the Act deals with the power to seize any vehicle, equipment or tool involved in illicit mining by an officer or an authority specially empowered. As per Section 21(4-A), such a vehicle, equipment, tool or mineral shall be liable to be confiscated by the order of the Court, competent to take cognizance. We may note Section 21(4-A) of the Act consciously uses the word 'shall' while dealing with confiscation. Therefore, if the Court concerned is of the view that any vehicle, mineral, tool, equipment or any other things seized, is involved with any violation, then, it has to be followed by confiscation and disposal.”

9. Now, applying the ratio laid down in the above

referred judgments, herein also, being the reason that already

confiscation proceedings are started allowing this revision petition would

futile the entire process of confiscation, further, Section 21 (4-A) of the

Mines and Minerals (Development and Regulation) Act, reads as

follows;

https://www.mhc.tn.gov.in/judis Crl.RC.No.284 of 2022

“Any mineral, tool, equipment, vehicle or any other thing seized under sub-section (4), shall be liable to be confiscated by an order of the Court competent to take cognizance of the offence under sub-section (1) and shall be disposed of in accordance with the directions of such Court.”

10. Therefore, in the light of the above discussions stated

supra, being the reason that the property recovered under the provisions

of Mines and Minerals (Development and Regulation) Act, has to be

mandatorily confiscated by an order of the Court competent to take

cognizance, it would not necessary to pass a positive order in this

Revision Case. Accordingly, this Criminal Revision Case is dismissed.

29.03.2022

Speaking/Non-speaking order Index: Yes / No Internet: Yes lok

https://www.mhc.tn.gov.in/judis Crl.RC.No.284 of 2022

1.The learned Principal Sessions Judge, Dharmapuri

2.The Inspector of Police, Indoor Police Station, Dharmapuri District

3. The Public Prosecutor, High Court, Madras.