Madras High Court
Magesh vs State Rep.By on 6 January, 2025
Crl.R.C.(MD)No.4 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.01.2025
CORAM
THE HONOURABLE MR.JUSTICE P.VADAMALAI
Crl.R.C.(MD)No.4 of 2025
Magesh ... Petitioner
Vs.
State rep.by
The Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
(Crime No.36 of 2024) ... Respondent
PRAYER : Criminal Revision Petition filed under Section 438 r/w 442 of
BNSS, to call for the records to set aside the condition No.5 of the order
passed in Crl.M.P.No.818 of 2024 on the file of the learned Judicial
Magistrate, Eraniel dated 26.04.2024.
For Petitioner : Mr.C.M.Mari Chelliah Prabhu
For Respondent : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
The present Criminal Revision Case has been filed to set aside the condition No.5 of the order, dated 26.04.2024, in Crl.M.P.No.818 of 2024 passed by the learned Judicial Magistrate, Eraniel. 1/6 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.4 of 2025
2. The petitioner is the owner of the vehicle Hydraulic Excavator bearing Serial No.LGI915EZENN900991, Engine No.22C84972093 and Chassis No.CLG915E12021066, and has filed a petition under Section 451 read with Section 457 of Cr.P.C. before the learned Judicial Magistrate, Eraniel in Crl.M.P.No.818 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 kjpgg; pw;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 2/6 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.4 of 2025 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; 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 Earthmover i.e. Hydraulic Excavator, it is very difficult to produce the vehicle before the Court on every month. Hence, he prays to set aside the condition No.5 of the order dated 26.04.2024, in Crl.M.P.No.818 of 2024, passed by the learned Judicial Magistrate, Eraniel.
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 3/6 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.4 of 2025 Judicial Magistrate, Eraniel in Crl.M.P.No.818 of 2024 dated 26.04.2024.
6. Accordingly, this Criminal Revision Case is allowed, and the condition No.5 imposed by the 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 Magistrate.
7. All other conditions imposed by the trial Court shall remain unaltered.
06.01.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
mkn
4/6
https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.4 of 2025 To
1.The learned 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.5/6
https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.4 of 2025 P.VADAMALAI, J.
mkn Crl.R.C.(MD)No.4 of 2025 06.01.2025 6/6 https://www.mhc.tn.gov.in/judis