D. ARASU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A Motorcycle bearing No.TN-18-AW-3295 belonging to the petitioner had been seized on 11/11/2021, by the 3rd respondent on the ground that the said vehicle was transporting contraband. After seizure of the vehicle, the petitioner had approached the 2nd respondent for release of the vehicle. Vide proceedings in C.No.755/SEB-CTR/2021/A, dtd. 22/2/2022 the 2nd respondent had directed the release of the vehicle into the interim custody of the petitioner subject to the condition to furnish a fixed deposit receipt equal to the value of the vehicle, as certified by the relevant Motor Vehicle Inspector.

(2.) Aggrieved by the said condition, the petitioner has approached this Court.

(3.) In similar circumstances, this Court had directed the release of such vehicles into the custody of their owners pending disposal of the main case.