SUBBA RAO JALADI Vs. STATE

JUDGEMENT

(1.) THESE Criminal Revision Cases arise out of the same facts viz., transportation of cattle in a lorry in connection with the cases registered in Cr.No. 474 of 2015 and hence, both revision cases are taken up together for common disposal and disposed of by this common order.

(2.) THESE Criminal Revision Cases were filed by the owner of the vehicle and cattle against the dismissal of the petitions in C.M.P. Nos. 3294 and 3295 of 2015, by orders, dated 06.08.2015, seeking for return of lorry bearing Regn.No. AP -26 -TT -3589 and return of cattle viz., 6 male buffaloes, 26 female buffaloes and 2 buffalo calves.

(3.) MR .R.Margabandhu, learned counsel appearing for the petitioner would submit that the petitioner is the owner of vehicle and cattle and therefore, he is automatically entitled to get to the custody of the same, but, the Lower Court has wrongly dismissed the petitions seeking custody of the cattle and vehicle and hence, he seeks to allow the revision and pray for ordering return of vehicle and cattle.