KARNATI SHANKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order, dated 05.02.2020 in Crl.M.P.No.22 of 2020 in Cr.No.257 of 2019 on the file of the Addl. Judl. I Class Magistrate, Manthani.

(2.) The petitioner herein (owner of the property) filed the above Crl.M.P.No.22 of 2020 for grant of interim custody of the Lorry bearing No. TS30T0199 to him. The learned Magistrate, 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 having purchased the same under hire purchase agreement, dated 03.11.2016 and he has to pay monthly instalments. He further submits that for no fault of the petitioner, the vehicle is lying in the premises of the Police Station, Manthani. 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.