VELKUMAR ARUNACHALAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to set aside the order dated 02.02.2021 passed in Crl.M.P.No.35 of 2021 in crime No.1 of 2021 passed by the learned I Additional District and Sessions Judge, Chittoor wherein the petition filed under Section 457 of Cr.P.C. for grant of interim custody of container lorry bearing No.TN 30 BF 5074 was dismissed.

(2.) The case of the petitioner in brief is:

(3.) Heard Sri Suresh Kumar Reddy Kalava, learned counsel for the petitioner and learned Additional Public Prosecutor appearing on behalf of respondent No.1-State.