BOMMAREDDY ASHOK REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, under Article 226 of the Constitution of India, seeking the following relief/s:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise appearing for the respondent Nos.1 and 2 and learned Government Pleader for Home appearing for the respondent Nos.3 and 4.

(3.) It is submitted by the learned counsel for the petitioner that on application filed by the petitioner, the 3rd respondent passed orders in C.No.57/SEB/GTR-U/2020, dated 14.12.2020, for interim custody of the seized vehicle to the petitioner subject to furnishing Fixed Deposit Receipt for an mount of Rs.17,80,000/- drawn on Indian Overseas Bank, 4th lane, Brodipet, Guntur City, in favour of Superintendent of Police, Guntur Urban District for the value of seized vehicle.