SYED SHARFUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C seeking custody of the vehicles and a sum of Rs.6,30,000/- that were seized by the Police.

(2.) The petitioner is accused No.1 in Crime No.789/2020 of Bhavanipuram Police Station, Vijayawada City, Krishna District. It appears that the Police have seized two vehicles i.e. vehicle bearing No.AP12V-6996 which is Eicher Van and Chevrolet Car bearing No.AP21Q-4545 and also a sum of Rs.6,30,000/- in connection with the said crime. The accused have approached this Court under Section 482 of Cr.P.C seeking quash of the FIR registered against them. This Court has allowed the said Crl.P. No.4061 of 2020 and quashed the FIR registered against the accused as per order dated 23-9-2020. Therefore, the petitioner has filed this petition seeking release of the said vehicles and a sum of Rs.6,30,000/- that were seized by the Police.

(3.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor.