RAVI KUMAR SABAVATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in not releasing the Car bearing Registration No.TS-13-UA-0990 belonging to the petitioner seized in connection with Crime No.74 of 2020 on the file of the third respondent registered for the offences punishable under Section 34(e) of the Telangana Excise Act, 1968.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise.

(3.) The case of the petitioner is that he is the owner of the Car bearing Registration No. TS-13-UA-0990, which was purchased in the year 2014 and eking out his livelihood from out of the income derived from it. He further states that the third respondent seized the vehicle on the ground that he is transporting 120 kgs of jaggery and 20 kgs of Alum.