SUDHAPALLI SRINIVASA RAO Vs. STATE OF ANDRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking release of vehicle i.e. Eicher lorry bearing No.AP 27 UB 5598, seized by III Town Police Station of Tenali, Guntur District in Crime No.171 of 2020.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Home appearing for respondents 1 to 4.

(3.) The record reveals that the III Town Police Station, Tenali of Guntur District registered an FIR in Crime No.171 of 2020 against three accused for the offences punishable under Sections 188, 420, 270, 273 and 328 I.P.C. and Sections 56, 57(1) and 63 of the Food and Safety Act, 2013.