KRISHNAN NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the common impugned judgment and order dtd. 18/9/2025 passed by the High Court of Andhra Pradesh at Amaravati wherein Crl. Petition no.3712/2025 filed by the appellant herein was dismissed and Crl. Petition No.7896/2025 filed by M/s Earth Stein Private Limited (hereinafter "the respondent company") was allowed. By the said order, interim custody of the subject vehicles, namely one Bolero City Pick-up, 3 Excavators and one Ashok Leyland Tipper was granted to the respondent company, pending the resolution of the criminal cases between them.

(3.) The brief background is that the Appellant is the director of one M/s Pure Minerals involved in quarrying of granite. He was also a director of the respondent company with an 80% shareholding. The subject vehicles were purchased in the name of the company M/s Pure Minerals between 2014 to 2022.