THOKALA CHANDRA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 read with 457 of Cr.P.C., is filed to quash the order dated 11.08.2020 passed by the Additional Judicial Magistrate of First Class, Manthani in Crl.M.P.197 of 2020 in Crime No.119 of 2020.

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

(3.) The goods carriage HMV bearing No. AP 31 TD 1196 (Tata Motors Ltd.) vehicle was seized by the police Mahadevpur in connection with Crime No.119 of 2020 and the same was produced before the Court below.