LAWS(TLNG)-2021-12-6

MOHAMMED KHALEEL Vs. PRINCIPLE SECRETARY

Decided On December 03, 2021
Mohammed Khaleel Appellant
V/S
Principle Secretary Respondents

JUDGEMENT

(1.) Heard Mr. Arun Kumar Satyavolu, learned counsel for the petitioner, Mr. P. Vamshidhar Reddy, learned counsel for respondent No.4 - M/s. Nanesh Finance Corporation, and learned Assistant Government Pleader for Home, and perused the material on record.

(2.) The learned Assistant Government Pleader for Home has submitted that Crime No.236 of 2021 has been registered with the Station House Officer, Abids Police Station, Hyderabad, on 12.10.2021 for the offence punishable under Section 403 of the Indian Penal Code, 1860, on the complaint of the petitioner against respondent No.4.

(3.) The learned counsel for respondent No.4 has submitted that if directed by this Court, the seized Innova Vehicle bearing No.TS 12 EF 8297 will be deposited before the trial Court and the petitioner may file an application under Section 451 read with Section 457 of the Code of Criminal Procedure, 1973, for release of the same.