MOTAMARRI RAMANJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise appearing for the respondents.

(2.) The case of the petitioner is that he is the owner of the vehicle i.e., Ashok Leyland Goods carriage vehicle registered bearing No.AP 37 TD 3336. Later, he came to know that on 15/12/2020, the 3rd respondent seized the same and registered a case in Cr.No.710 of 2020 for the offences punishable under Sec. 34(a) of the Andhra Pradesh Excise Act, 1968 alleging illegal transportation of some liquor bottles.

(3.) Learned counsel would submit that the 3rd respondent registered a false case against the petitioner. However, a representation dtd. 27/12/2021 was made before the 2nd respondent requesting to release the seized vehicle pending confiscation proceedings. As the said representation was not considered by the 2nd respondent, the present writ petition is filed.