BHARAT KUMAR Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal revision case has been filed against the order passed by the learned XVI Metropolitan Magistrate, George Town, Chennai in Cr.M.P.No.1771 of 2017 dated 02.05.2017.

(2.) By the said petition, the petitioner had approached the trial Court seeking for return of property, seized by the respondent police, from the premises of the petitioner.

(3.) According to the respondent, they had seized about 82 bags containing raw materials, for the preparation of a stuff called, Mava, which is prohibited and hazardous to health, along with 11 numbers of small containers of lime.