Madras High Court
Suresh vs The State Of Tamil Nadu on 18 August, 2025
CRL RC(MD)No.1039 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.08.2025
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
CRL RC(MD)No.1039 of 2025
Suresh ... Petitioner/ Petitioner /Accused
Vs.
The State of Tamil Nadu,
Represented by,
The Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
(Crime No.305 of 2024) ... Respondent / Respondent /
Complainant
PRAYER: Criminal Revision Petition is filed under Section 438 r/w 442 of
BNSS, 2023, to call for the records relating to the order dated 28.07.2025
passed in Crl.M.P.No.1124 of 2025 on the file of the learned Judicial
Magistrate, Eraniel, Kanyakumari district, and to set aside the same and
relax the 5th condition imposed in Crl.M.P.No.1776 of 2024, dated
14.08.2024.
For Petitioner : Mr.R.Russel Raj
For Respondent : Mr.S.S.Manoj,
Government Advocate (Crl. side)
ORDER
Challenging the order passed by the learned Judicial Magistrate, Eraniel, Kanyakumari district, in Crl.M.P.No.1776 of 2024, dated 14.08.2024, seeking to modify the 5th condition imposed by the same Court, https://www.mhc.tn.gov.in/judis 1/5 ( Uploaded on: 16/09/2025 06:28:26 pm ) CRL RC(MD)No.1039 of 2025 this Criminal Revision case has been filed.
2. The petitioner is the owner of a JCB vehicle bearing Registration No.TN75 AY 6463, and has filed a petition under Section 497 of BNSS, 2023, before the learned Judicial Magistrate, Eraniel, in Crl.M.P.No.1776 of 2024, seeking interim custody of the vehicle. The learned Judicial Magistrate, after hearing both the sides, allowed the petition and granted interim custody of the vehicle to the petitioner on the following conditions :
“1/ kDjhuu; thfdj;jpd; jw;nghija kjpg;gpw;F cupa Mtzj;ij rku;gpj;J me;j kjpg;gpw;Fupa ,U egu; IhkPd;jhu; jFe;j Mtz';fSld;-rhd;WfSld; (Solvency) ,e;ePjpkd;wk; Vw;W bfhs;Sk; tifapy; Kd;dpWj;j ntz;Lk;/ 2/ kDjhuu; nkw;go jlag;bghUshd thfdj;ij tpw;fnth. cUkhw;wk; bra;anth. ntW ve;j tifapnyh mjd; jd;ikapid. njhw;wj;jpid khw;wk; bra;af;TlhJ/ 3/ kDjhuu; nkw;go thfdj;ij ,t;tHf;if nghd;w ve;jbthU Fw;w bray;fspYk; <LgLj;j TlhJ/ mt;thW <LgLj;j khl;nld; vd;W gpukhzgj;jpuk; K:ykhf jhf;fy; bra;a ntz;Lk;/ 4/ kDjhuu; nkw;go thfdj;ij ,e;ePjpkd;wnkh. my;yJ tprhuiz ePjpkd;wnkh nfl;Fk; nghJ cldoahf ve;etpj fhuzKk; brhy;yhky; xg;gilg;ngd; vd;Wk; nkw;go thfdj;ij muRf;F Mjhag;gLj;Jk; eltof;iff;fhf nfl;Fk; nghJ cld; ve;jtpj fhuzKk; brhy;yhky; ,e;ePjpkd;wj;jpnyh. my;yJ tprhuiz ePjpkd;wj;jpnyh my;yJ ePjpkd;wk; cj;jutpLk; mjpfhu tuk;gplnkh xg;gilg;ngd; vd;W gpukhz gj;jpuk; jhf;fy; https://www.mhc.tn.gov.in/judis 2/5 ( Uploaded on: 16/09/2025 06:28:26 pm ) CRL RC(MD)No.1039 of 2025 bra;a ntz;Lk;/ 5/ kDjhuu; gpujp khjk; 1tJ ntiy ehspy; nkw;go thfdj;ij ,e;ePjpkd;wj;jpd; Kd; Kd;dpiygLj;j ntz;Lk;/”
3. The learned counsel for the petitioner submitted that the petitioner is regularly complying with the aforesaid condition No.5 imposed by the trial Court till date. Since the vehicle is a JCB, it is very difficult to produce the vehicle before the Court on every month. Hence, the petitioner filed Crl.M.P.No.1124 of 2025 before the learned Judicial Magistrate, Eraniel, Kanyakumari district seeking to set aside the condition No.5 of the order dated 14.08.2024, in Crl.M.P.No.1776 of 2024, passed by the learned Judicial Magistrate, Eraniel. However, the same was dismissed. Challenging the same, the present Criminal Revision case is filed.
4. The learned Additional Public Prosecutor appearing for the respondent has not raised any serious objection to the submission made by the learned counsel for the petitioner.
5. Considering the facts and circumstances of the case, and also considering the submissions made by both the sides, this Court is inclined to modify the condition No.5 of the order passed by the learned Judicial Magistrate, Eraniel in 1776 of 2024, dated 14.08.2024. https://www.mhc.tn.gov.in/judis 3/5 ( Uploaded on: 16/09/2025 06:28:26 pm ) CRL RC(MD)No.1039 of 2025
6. Accordingly, this Criminal Revision Case is allowed, and the condition No.5 imposed by the learned Trial Court is hereby set aside, and the petitioner is directed to produce the vehicle before the learned Judicial Magistrate, Eraniel, as and when specifically ordered by the learned Judicial Magistrate.
7. All other conditions imposed by the learned Trial Court shall remain unaltered. No costs.
18.08.2025 NCC : Yes / No Index : Yes / No Internet : Yes Sml To
1.The Judicial Magistrate, Eraniel.
2.The Inspector of Police, Eraniel Police Station, Kanyakumari District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 4/5 ( Uploaded on: 16/09/2025 06:28:26 pm ) CRL RC(MD)No.1039 of 2025 L.VICTORIA GOWRI, J., Sml CRL RC(MD)No.1039 of 2025 18.08.2025 https://www.mhc.tn.gov.in/judis 5/5 ( Uploaded on: 16/09/2025 06:28:26 pm )