CHEPURI RAJASEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, Kurnool District, in his proceedings dtd. 13/11/2020, to furnish Fixed Deposit Receipt for an amount for Rs.30,000.00as fixed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.522 of 2020 of Kurnool Taluq Police Station, to release the seized vehicle, this Criminal Petition under Sec. 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.522 of 2020 was registered by Kurnool Taluq Police for the offence punishable under Sec. 34(a) of the A.P. Excise Act. Incidentally, police have seized Auto Rickshaw bearing Registration No.AP21TA 3543 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.30,000.00 as fixed by the Motor Vehicle Inspector for release of the vehicle.