KURADA SARADA Vs. STATE OF AP.

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, ( 'the Code ', for brevity), is filed by the petitioner/A-3, having been aggrieved of the order, dtd. 22/12/2016, passed by the learned V Metropolitan Magistrate, Anakapalle, Visakhapatnam District, passed in Crl.M.P.No.5438 of 2016 in Crime No.73 of 2016 filed under Sec. 451 of the Code for return of the lorry bearing registration No.NL 02 N 5061, old registration No.AP 35 T 7941 (hereinafter referred to as 'subject lorry '), lying at RTA, Vizianagaram, for interim custody.

(2.) I have heard the submissions of Sri P.Veerraju, learned counsel for the petitioner, and of learned Public Prosecutor, State of Andhra Pradesh, representing the respondent. I have perused the material record.

(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are as follows: