JALA VENKATA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case under Ss. 397 and 401 of Cr.P.C. (Ss. 438 and 442 of BNSS) is filed by the petitioner impugning the order dtd. 6/7/2023 of the learned I Additional Sessions Judge, East Godavari at Rajamahendravaram in Crl.M.P.No.1548 of 2023 in Crime No.98 of 2023 of Rangampeta Police Station.

(2.) Heard arguments of Sri T.V. Jaggi Reddy, the learned counsel for petitioner and Sri A.Sai Rohit, the learned Assistant Public Prosecutor for respondent No.1-State.

(3.) The petitioner herein is the registered owner of the Maruthi Swift Dzire Car bearing registration No.AP 39 TM 9507. The petitioner purchased it on 29/9/2020. All this is the common version of the petitioner as well as respondent No.1-State. Respondent Nos.2 to 4 are accused in Crime No.98 of 2023. In the Court below they reported no objection for the claim made by the present revision petitioner for his interim custody of the vehicle.