BALLARI KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the second respondent in not directing the third respondent to release the Auto bearing Registration No.TS-26-T-6801 belonging to the petitioner seized in connection with Crime No.219 of 2020 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 registered owner of the Auto bearing Registration No. TS-26-T-6801, which was purchased in the year 2019 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 500 kg of jaggery and 50 kgs of Alum.