BATTULA MAHESH BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A Splendor Plus two wheeler motor cycle bearing No.AP-39-BK-2996 belonging to the petitioner had been seized on 7/3/2022 in Crime No.37 of 2022, by the 3rd respondent on the ground that the said vehicle was transporting contraband. The petitioner submitted an application on 9/3/2022 to the 2nd respondent seeking release of the seized vehicle for interim custody pending confiscation proceedings. The petitioner has now approached this Court, by way of the present writ petition for release of the said vehicle on the ground that the vehicle is deteriorating in view of the vehicle being left exposed to the elements.

(2.) In similar circumstances, this Court had directed to release of such vehicle into the custody of his owner pending disposal of the main case.

(3.) Accordingly, this writ petition is disposed of with the following directions: