NARESH SAMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the action of the respondents in not releasing the vehicles viz., AP 36 X 0274, TS 04 UC 1406, AP 16 TE 1929 and AP 16 TB 0454, which were seized by the respondent Nos.2 and 3, the petitioner filed the present Writ Petition.

(2.) On the complaint of the Civil Supplies Deputy Tahsildar, Khammam, a crime has been registered against the petitioner vide FIR No.63 of 2021 dated 03.02.2021, for the offences punishable under Sections 420 and 406 of IPC and Sections 7 and 8 of E.C. Act. In connection with the said case, the vehicles of the petitioner were also seized.

(3.) The learned counsel for the petitioner submitted that the petitioner is the owner of the subject vehicles. It is further submitted that if the vehicles are kept idle they will be damaged due to rust and that if the vehicles are not released, the petitioner will be put to irreparable loss and hardship.