P RAMESH NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, Ananthapuramu District, in his order dated 02.09.2020, to furnish Fixed Deposit Receipt for an amount equivalent to the upset price fixed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.265 of 2020 of D.Hirehal Police Station, Ananthapuramu District, to release the seized vehicle, this Writ Petition under Article 226 of the Constitution of India is filed by the petitioner.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise appearing for the respondents.

(3.) A case in Crime No.265 of 2020 was registered by D.Hirehal Police of Ananthapuramu District, for the offence punishable under Section 34(a) of the A.P. Excise Act. Incidentally, police have seized TVS Apache motorcycle bearing Registration No.KA05 KB 4954 in connection with the said crime. The petitioner, who is the 2nd accused and claiming to be the owner of the car, filed a petition before the Superintendent of Police, Ananthapuramu District, seeking interim custody of the said vehicle. The said petition was allowed on condition that the petitioner shall furnish a Fixed Deposit Receipt for an amount equivalent to the value of the vehicle for release of the vehicle.