SHAIK ALIYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, YSR Kadapa District, in his memo dated 11.09.2020, to furnish Fixed Deposit Receipt for an amount for Rs.62,000/- as assessed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.35 of 2020 of Rajampeta Prohibition and Excise Police Station to release the seized vehicle, this Criminal Petition under Section 482 of Cr.P.C.

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

(3.) A case in Crime No.35 of 2020 was registered by Rajampeta Prohibition and Excise Police, for the offence punishable under Sections 34(a) of the A.P. Excise Act. Incidentally, police have seized Suzuki Access 125 bearing Registration No.AP39AT 3198 in connection with the said crime. The 1st petitioner, who is claiming to be the owner of the vehicle, filed a petition before the Superintendent of Police, Y.S.R. Kadapa District, seeking interim custody of the said vehicle. The said petition was allowed on condition that the 1st petitioner shall furnish a Fixed Deposit Receipt for Rs.62,000/- as assessed by the Motor Vehicle Inspector for release of the vehicle.