KYASA SANTHOSH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 read with 451 of the Code of Criminal Procedure, 1973, to quash the order dated 20.10.2020 in Crl.M.P. No.309 of 2020 in Cr.No.194 of 2020 passed by the learned Judicial Magistrate of First Class, Husnabad, and also for consequential direction of release of the crime vehicle.

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

(3.) The crime vehicle bearing registration No.TS 36T 8541 (Mahindra Bolero) was seized in Crime No.194 of 2020 of Husnabad Police Station, Siddipet District. The petitioner is owner of the said crime vehicle. The offences alleged against accused Nos.1 and 2 in the said crime are under Section - 420 of IPC and Section 7 of the Essential Commodities Act, 1955 (for short 'Act').