ISUKAPALLI ASHOK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned Assistant Government Pleader for Mines and Geology; learned Assistant Government Pleader for Revenue and learned Assistant Government Pleader for Home.

(2.) The case of the petitioners, in brief, is that petitioners are the owner of Tipper lorries bearing Nos.AP 39 TV 5677, AP 05 TG 2534, AP 39 TV 6641 and AP 39 UG 1388 respectively. Respondent No.3 seized the said vehicleS in connection with crime No.180 of 2024 of Tadepalli Police Station registered for the offences punishable under Sec. 379 IPC and Sec. 21 (2) of MMDARA.

(3.) Learned counsel for the petitioners would submit that under Clause 16 of G.O.Ms.No.71, dtd. 4/9/2019, only penalty could be levied against the petitioners if they are found guilty of the aforesaid offences. Hence, prayed to release the subject vehicle.