BODA VEERANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C seeking release of the vehicle that was seized in connection with Crime No.1001 of 2020 of Special Enforcement Bureau Station, Rajamahendravaram South Police Station, East Godavari District.

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

(3.) A case in Crime No.1001 of 2020 was registered by Special Enforcement Bureau, Rajamahendravaram South Police, East Godavari District, for the offence punishable under Section 7(B) r/w.8(A) of the A.P. Prohibition Act, against the accused for transporting jaggery in a vehicle for manufacturing illicit liquor. Incidentally, police have seized the vehicle i.e. Mahindra Bolero truck bearing Registration No.TS 26 T 8511 in which the said contraband was being transported in connection with the said crime.