VARIKUPPALA SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C. to quash the order dated 29.09.2020 in Crl.M.P.No.185 of 2020 in Crime No.79 of 2020 on the file of Principal Judicial First Class Magistrate, Bhongir.

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

(3.) On instructions learned Public Prosecutor would submit that the police have deposited the crime vehicle with the learned Magistrate.