VEERABADHRA RAO SUNKARA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner - owner of Crime Vehicle under Section - 482 of the Code of Criminal Procedure, 1973, seeking following relief:

(2.) Heard Mr. Ch. Ravinder, learned counsel for the petitioner, and learned Assistant Public Prosecutor appearing on behalf of the respondent.

(3.) A perusal of the record would reveal that the petitioner herein is the owner of Lorry bearing registration No.AP 16 TH 4443, and one Hannu Phakir is its driver, who is the accused in the crime. The said vehicle was seized by the police of Banswada Police Station in Crime No.213 of 2021 registered for the offences under Section 379 of I.P.C. and Section 3 of the Prevention of Damage to Public Property Act against the accused alleging that on 03.07.2021 at about 1400 hours, when the Police Banswada patrolling, they found that the accused illegally transporting sand in the lorry from Birkoor Manjeera River to Hanmajipet.