VALLABHANENI DEVUNI DAYA 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 Owners Of Tractors And Trailers Bearing Nos.Ap 16 At 2822, Ap07 L 3004; Ap 39 Ts 2244, Ap 39Ve 5896; Ap 16Ty 6046, Ap 39 Un 4727; Tr35272 (Tr No.324Ap 8306W), Ap 16 Cp 7771; Ap 39 E 8215, Ap 16 Tj 1703 And Ap 07 Tc 6026, Ap 07 Tc 6027 Respectively. Respondent No.3 Seized The Said Vehicles In Connection With Crime No.196 Of 2024 Of Kankipadu, Krishna District. Registered For The Offences Punishable Under Sec. 379 Read With 34 Ipc, 27, 35 Apwalta.

(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.