BRIJESH REDDY Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) Petitioner in the present petition has sought for quashing seizure memo at Annexure-A and has also sought for quashing the provisional release order at Annexure-E as arbitrary and bad in law.

(2.) At the outset, petitioner submits that the present writ petition is to be limited insofar as the conditions imposed in the provisional release order. Said submission is taken note of.

(3.) Petitioner is stated to be the purchaser of a Range Rover Sport 5.0 SVR vehicle bearing Registration No. HP-38-G-8880 and Chassis No.SALGA2AK4KA55921. Petitioner further states that after purchasing the vehicle believing the representation of his vendor, the vehicle was inspected and seized as per the seizure memo dtd. 16/7/2021. It is further submitted that the vehicle is in the custody of respondent No.2 till date.