Sudhakar vs State Represented By on 30 June, 2020

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Madras High Court

Sudhakar vs State Represented By on 30 June, 2020

Bench: G.K.Ilanthiraiyan

                                                                              Crl.R.C.No.548 of 2020

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.06.2020

                                                      CORAM

                          THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                            Crl.R.C.No.548 of 2020


            Sudhakar, M/34 Years,
            S/o.Ramadoss,
            No.106, Main Road,
            Keel Pallakollai,
            Kedarankondan,
            Tharangambadi Taluk,
            Nagapattinam District.                                              ... Petitioner
                                                       Vs.
            State represented by,
            The Inspector of Police,
            Sembanarkovil Police Station,
            Nagapattinam District.
            (Crime No.126 of 2020)                                              ... Respondent

            PRAYER: Criminal Revision Petition has been filed under Section 397 r/w 401 Cr.P.C
            to call for the records in Cr.M.P.No.1407 of 2020 dated 18.06.2020 on the file of the
            Principal Sessions Judge, Nagapattinam District and set aside the same subsequently
            grant interim custody of vehicle Tractor Euro 50 Chassis No.T053451116 EH Engine
            No.3508206.
                              For Petitioner      :     Mr.V.Sakkarapani
                              For Respondent      :     Mr.M.Mohamed Riyaz
                                                        Additional Public Prosecutor


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                                                                                       Crl.R.C.No.548 of 2020

                                                         ORDER

This Criminal Revision Petition has been filed against the dismissal order dated 18.06.2020 passed by the learned District and Sessions Judge, Nagapattinam, in Cr.M.P.No.1407 of 2020, filed by the petitioner seeking for return of his Tractor.

2. The case of the prosecution is that the said Tractor was involved in illegal transport one unit of river sand.

3. The learned counsel for the petitioner submitted that the confiscation proceedings has not commenced and now the Tractor is exposed to rain and shine and if the Tractor is kept in the police station continuously, it will lose all its worth. The learned counsel further submitted that any stringent conditions can be imposed by this Court and the petitioner will comply with the said conditions.

4. Per contra, Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor appearing on behalf of the respondent submitted that if the Tractor is released, the petitioner will once again involve in the illegal transportation of sand. He concluded his arguments by submitting that even though confiscation proceedings have not been commenced, this Court has to take a very stringent stand, when it comes to release of the vehicle involved in sand theft, which has a direct impact in the natural resources.

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http://www.judis.nic.in Crl.R.C.No.548 of 2020

5. Heard Mr.V.Sakkarapani, learned counsel appearing for the petitioner and Mr.M.Mohamed Riyaz, learned Additional Public Prosecutor appearing for the respondent. This Court has carefully considered the submissions made on either side and the orders passed by the Court below.

6. According to the petitioner, the Tractor now exposed to the open sky in the police station and it will become worthless over a period of time. Admittedly, the confiscation proceedings have not commenced. The petitioner also undertakes that he will not involve in any illegal activity in future and that any stringent conditions can be imposed by this Court.

7. Taking into consideration the facts and circumstances of the case, the order passed by the Court below in Cr.M.P.No.1407 of 2020, dated 18.06.2020 is hereby set aside and this Criminal Revision Petition is allowed with the following conditions:

(i) The petitioner shall file an affidavit before the Court below that the Tractor will not be used for the illegal transportation of sand in future.

(ii) The petitioner shall deposit the original RC book before the Court below and the Court below shall certify the deposit of the original RC book in the Court and such Page 3 of 6 http://www.judis.nic.in Crl.R.C.No.548 of 2020 certificate can be produced by the petitioner if and when he is asked to produce the RC book by the police during any interception.

(iii) The petitioner shall deposit a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the District Minerals Foundation Trust and shall produce the said receipt before the Court below.

(iv) The petitioner shall produce the vehicle, as and when required before the Court below.

This order is passed without prejudice to the rights of the respondent to initiate confiscation proceedings against the petitioner.

30.06.2020 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order kv Page 4 of 6 http://www.judis.nic.in Crl.R.C.No.548 of 2020 To

1. The Principal Sessions Judge, Nagapattinam District.

2. The Inspector of Police, Thiruvenkadu Police Station, Nagapattinam District.

3.The Public Prosecutor, High Court, Madras.

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http://www.judis.nic.in Crl.R.C.No.548 of 2020 G.K.ILANTHIRAIYAN, J kv Crl.R.C.No.548 of 2020 30.06.2020 Page 6 of 6 http://www.judis.nic.in

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