ALA MADHUSUDHAN REDDY 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 direction to release the vehicle that was seized in Crime No.134 of 2020 of Brahman Kotkur Police Station, Kurnool District, towards interim custody to the 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.134 of 2020 was registered by Brahman Kotkur Police for the offences punishable under Section 188 of the Indian Penal Code, 1860 and under Section 34(a) of the Andhra Pradesh Excise Act, 1968 (for short "A.P. Excise Act"). Incidentally, the police have seized Nissan Sunny Car bearing No.AP 21 AN 5569 in connection with the said crime.