KOLLI SRINIVAS REDDY Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Revision Case is preferred assailing the order dtd. 26/4/2023 passed in Crl.M.P.No.319 of 2023 on the file of the learned I Additional District and Sessions Judge - cum - Special Judge for Trial of Offences under the NDPS Act, Vizianagaram, in connection with Crime No.295 of 2022 of S. Kota Police Station, whereby the petition filed under Sec. 457 Cr.P.C seeking interim custody of Hyundai Creta Car bearing Registration No.AP 39 KX 5677, was dismissed.

(2.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor for the State.

(3.) The petitioner herein is the owner of the subject vehicle i.e., Hyundai Creta Car bearing Registration No.AP 39 KX 5677, which was seized in Crime No.295 of 2022 of S. Kota Police Station, registered for the offence punishable under Sec. 8(c) read with 20 (b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act').