GOGULA SURYA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Section 482 r/w 457 of the Code of Criminal Procedure, 1973, is filed seeking interim custody of the vehicle that was seized in Crime No.819 of 2020 of Kurnool Taluk Police Station.

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

(3.) A case in Crime No.819 of 2020 was registered by Kurnool Taluk police for the offences punishable under Sections 34(A) and 34(1)(ii) of the A.P.Excise Act. Incidentally, police have seized one Bolero Pickup FB 2WD BS-IV vehicle bearing registration No.AP 02 TH 1030 in connection with the said crime.