SHEIK REHAMAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order dated 01.10.2020 passed in Crl.M.P.No.177 of 2020 in NSC.No.113 of 2020 on the file of the learned I Additional District Judge cum Metropolitan Sessions Judge, 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.1 of 2020 was registered by the Station House Officer of Munchingputt Police Station against the accused therein for the offences punishable under the NDPS Act, as the accused were found to be illegally transporting Ganja in a Bolero Pickup FB 1.5 T vehicle bearing registration No.AP 31 TP 2374. Incidentally, during the course of investigation, police have seized the above vehicle in connection with the above crime.