MALOTH VINOD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order, dated 24.02.2020 in Crl.M.P.No.163 of 2020 in Crime No.324 of 2019 (of P.S. Bhadrachalam Town) on the file of the Special Sessions Judge for Trial of cases under Narcotic Drugs and Psychotropic Substances Act-cum-I Additional Sessions Judge at Khammam.

(2.) The petitioner filed Crl.M.P.No.163 of 2020 for grant of interim custody of the Maruthi Suzuki S-Cross Car bearing No.TS-29-F- 8568, which was seized in the above crime. The learned Judge, vide impugned order, dismissed the petition. Hence, this Criminal Petition.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the vehicle and if the vehicle is not released, he would be put to irreparable loss. He further submits that if the vehicle is exposed to air, sun and rain, there is every possibility of the vehicle getting damaged and hence, seeks interim custody of the vehicle.