RAJ BAHADUR SINGH RAJPUT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 read with 457 of the Code of Criminal Procedure, 1973, to quash the order dated 29.07.2020 in Crl.M.P. No.351 of 2020 in Cr.No.166 of 2020 passed by the learned I Additional Sessions Judge, Karimnagar, and also for consequential direction of interim custody of the crime vehicle.

(2.) Heard Mr. Ravi Chandra Bejjaram, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Perused the entire material on record.

(3.) The crime vehicle i.e., lorry bearing registration No.CG 08 AA 8056 was seized in Crime No.166 of 2020, pending on the file of Dharmapuri Police Station. The offence alleged against the accused therein is under Sections 20 (b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act').