SATHISH KUMAR Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.M.Jerin Mathew, learned Counsel on record for writ petitioner is before this Court. Mr.M.Lingaudurai, learned Special Government Pleader accepts notice on behalf of both the respondents.

(2.) With the consent of both sides, the captioned main writ petition is taken up and heard out.

(3.) There is no disputation or disagreement that in a similar matter another Hon'ble Single Judge has ordered release of the seized vehicle on certain terms. To be noted, this is a case of alleged violation of Ss. 4(1)(aa) and 14(A) of the Tamil Nadu Prohibition Act, 1937.