ALA MADHUSUDHAN REDDY Vs. STATE OF ANDHRA PRADHESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, Kurnool District, in his proceedings dated 21.09.2020, to furnish Fixed Deposit Receipt for an amount for Rs.2,50,000/- as fixed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.134 of 2020 of Brahmanakotkur Police Station, to release the seized vehicle, this Criminal Petition under Section 482 of Cr.P.C. is filed by the petitioner.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondent-State.

(3.) A case in Crime No.134 of 2020 was registered by Brahmanakotkur Police for the offences punishable under Section 188 IPC and Section 34(a) of the A.P. Excise Act. Incidentally, police have seized Nissan Sunny car bearing Registration No.AP21AN 5569 in connection with the said crime. The petitioner, who is claiming to be the owner of the vehicle, filed a petition before the Superintendent of Police, Kurnool District, seeking interim custody of the said vehicle. The said petition was allowed on condition that the petitioner shall furnish a Fixed Deposit Receipt for Rs.2,50,000/- as fixed by the Motor Vehicle Inspector for release of the vehicle.