BATHULA ANJI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order, dated 06.02.2019 in Crl.M.P.No.22 of 2019 in Cr.No.235 of 2018 on the file of the Addl. Judl. I Class Magistrate, Bhongir.

(2.) Heard the learned counsel for the petitioner, learned Addl. Public Prosecutor representing the State and perused the record.

(3.) The petitioner filed Crl.M.P.No.22 of 2019 for grant of interim custody of the Motor Cab bearing Registration No.TS09UB1141, which was seized in the above crime. The learned Magistrate, vide impugned order, dismissed the petition. Hence, this Criminal Petition.