PATNAM SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C." ) are filed seeking return of the property seized from the possession of the petitioners at the time of registering the crimes against them.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(3.) The petitioners are the accused in Crime No.409 of 2020 of Kovvuru Town Police Station, West Godavari District in Crl.P.No.1084 of 2021 and Crime No.453 of 2020 of Palakonda Police Station, Srikakulam District in Crl.P.No.1094 of 2021 respectively.