K. RANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, Krishna District, in his order in C.No.967/C4/DC/ 2020, dated 00.11.2020, to furnish Fixed Deposit Receipt for an amount for Rs.4,50,000/- as fixed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.276 of 2020 of Chillakallu Police Station, to release the seized vehicle, this Criminal Petition under Section 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.276 of 2020 was registered by Chillakallu Police for the offence punishable under Section 34(a) of the A.P. Excise Act. Incidentally, police have seized Innova car bearing Registration No.AP28AU 4580 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, Krishna 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.4,50,000/- as fixed by the Motor Vehicle Inspector for release of the vehicle.