VALLAPU YELLAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) This Criminal Petition under Sections 482 r/w 457 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking return of vehicle that was seized in Crime No.110 of 2021 of Bommuru Police Station, Rajamahendravaram Urban, East Godavari District.

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

(3.) A case in Crime No.110 of 2021 was registered against the petitioner, who is A-1, and others by Bommuru police for the offences punishable under Sections 34(a) and 34(e) of the A.P.Excise Act. In connection with the said crime, the lorry bearing registration No.TS 05 UA 8829 was seized by the police as the jaggery in question was being transported in the said vehicle.