GADDAM RAMA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenging the order dated 11.11.2020 passed in Crl.M.P.No.826 of 2020 by the Judicial Magistrate of First Class Special Mobile Court for Trial of Cases under P.C.R. Act -Cum-IX Metropolitan Magistrate -Cum- IV Additional Junior Civil Judge, Machilipatnam in connection with Crime No.475 of 2020 of Bandar Taluq Police Station, dismissing the petition filed by the revision petitioners herein under Section 457 Cr.P.C for grant of interim custody of their vehicles, this criminal revision case has been filed.

(2.) Heard Sri Akurathi Rama Krishna, learned counsel for the petitioners and learned Public Prosecutor appearing on behalf of respondent No.1-State.

(3.) The learned counsel for the petitioners submits that the revision petitioners filed an application under Section 457 of Cr.P.C for grant of interim custody of tractor and trailer bearing Nos.AP 16 TF 5159 and AP 16 TF 4264 vide Crl.M.P.No.826 of 2020 and the same was dismissed by the Court below. Learned counsel submits that the said vehicles were seized on 05.11.2020 while respondent No.2/driver was transporting sand/buska and basing on the same crime No.475 of 2020 has been registered for the offences punishable under Sections 379 of the Indian Penal Code, 1860 and Section 4 of the Mines and Minerals (Development and Regulation) Act, 1957.