MAHAMMED KHALEEL MIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.

(2.) A complaint was filed in Munipally Police Station alleging that three persons named therein criminally entered into the complainant's agricultural land, ploughed and levelled the land with Tractor bearing No.AP 23 P 2043. When questioned, they were abused in filthy language and were made to run away from their own land. The said complaint was registered on 02.11.2020 as Cr.No.89 of 2020 for the offences under Sections 447, 427, 386 r/w.Section 34 of Indian Penal Code and the said tractor was seized.

(3.) Petitioner herein claims to be the owner of said tractor and seeks direction to the respondent police to release the vehicle by seeking declaration that the said seizure was illegal.