VARIKUPPALA BIKSHARN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the order, dated 29-09-2020 in Crl.M.P. No.186 of 2020 in Crime No.79 of 2020 passed by the Principal Judicial Magistrate of First Class, Bhongir, and to release the crime vehicle viz., Mahindra XUV500 FWD W7 BSIV Motor Car bearing registration No.TS 05 EX 6866 to the petitioner - accused No.5, owner of the vehcile.

(2.) Heard Mr. V. Ram Mohan Reddy, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of the respondent - State.

(3.) A perusal of the record would disclose that the petitioner is accused No.5 in the aforesaid crime. The offences alleged against him are under Sections - 3 and 4 of the Explosives Substance Act, 1908. The police have seized the aforesaid crime while the petitioner allegedly transporting the explosive material in it.