PUNNAM VEERA VANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India against the action of the 3rd respondent in seizing the lorry bearing No.AP 37TD 4356 of the petitioner in connection with FIR No.107 of 2021 of Bhimavaram I Town Police Station, West Godavari District without following the procedure and consequently direct the respondents to release the seized lorry of the petitioner forthwith in the interest of justice.

(2.) Heard Sri B.Jaya Prabhakararao, learned counsel for the petitioner and the learned Government Pleader for Mines & Geology appearing for the respondents.

(3.) The case of the petitioner is that on 25.03.2021, the lorry of the petitioner bearing No.AP37TD4356 was seized alleging that the lorry got excess sand weight 2 Metric Tons. To that effect, the 3rd respondent registered a case in Crime No.107 of 2021 of Bhimavaram I Town Police station under Sections 406 and 420 of Indian Penal Code,1860.