N.KRISHNAVENI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order dated 15.10.2020 passed in Crl.M.P.No.155 of 2020 on the file of the learned Metropolitan Sessions Judge-cum-I Additional District and Sessions Judge - Special Judge for trial of Offences under NDPS Act, Visakhapatnam, whereby the petition filed under Section 457 Cr.P.C for interim custody of the vehicle seized in the above crime was dismissed, this revision is preferred by the revision petitioner.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the 1st respondent/State.

(3.) A case in Crime No.42 of 2019 was registered by the Station House Officer of G.K.Veedhi Police Station against the accused therein for the offences punishable under the NDPS Act, as the accused was found to be illegally transporting Ganja in a Swift car bearing registration No.TS 09 CN TR 4036. Incidentally, during the course of investigation, police have seized the above vehicle in connection with the above crime.