BODA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to release the vehicle bearing No.TS-03-EW-2172 make of Maruthi Swift VDI seized in relation to F.I.R.No.150 of 2020 on the file of Manakondur Police Station, Karimnagar district registered under Sections 8(c) r/w 20 (b) (ii) (B) of NDPS Act, 1985.

(2.) Heard 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., Maruthi Swift VDI bearing registration No.TS-03-EW-2172 was seized in Crime No.150 of 2020, pending on the file of Manakondur 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').