T. MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India against the action of the 3rd respondent in not considering the representation of the petitioner, dated 15.02.2021 for releasing the petitioner's vehicle which was seized in connection with Crime No.73 of 2020 of Chittoor Taluka Police Station of Chittoor District under Sections 7A and 8(E) of the Andhra Pradesh Prohibition Act, 1995.

(2.) Heard Sri Srinivasarao Narra and the learned Assistant Government Pleader appearing on behalf of the respondents and perused the material available on record.

(3.) The petitioner is the owner of the Motor cycle bearing No.AP39L4026, Bajaj Platina 100 ES, 2018 Model. The said vehicle was seized by the 4th respondent alleging illegal transportation of the liquor bottles and a case was registered in Crime No.73 of 2020 of Chittoor Taluka Police Station of Chittoor District punishable under Sections 7A and 8(E) of Andhra Pradesh Prohibition Act, 1995.