A VENKATANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner herein is the owner of the Van bearing registration No. AP 02 T 9311, which was seized in connection with Crime No. 14 of 2000 of Rapadu Police Station registered under Sections 201, 302 r/w. Section 34 IPC.

(2.) The petitioner herein is not one of the accused in the said crime. When he approached the Additional Judicial I Class Magistrate, Ananthapur, for release of the said vehicle by filing Crl. M.P.No. 506 of 2001, the learned Magistrate dismissed the same. Thereupon, he filed a revision before the Addl. Sessions Judge, Ananthapur in Crl.R.P.No. 5 of 2001, which was also dismissed on the ground that the investigation in the said Crime is still pending. Hence, he filed the present petition seeking release of the said vehicle.

(3.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor.