PRANNOY PANDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. B. Shravanth Sanker, learned counsel representing Mr. P. Shashi Kiran, Mr. Thomas Joseph Lloyd, Mr. Nikhilesh Thogari, Mr. K.W.J. Bose, Mr. Ganapathi Kolli, Mr.P.V.S.K. Chakravarthy, Mr. M. Praveen Kumar, Mr. G.S. Prasen, Mr. V.T. Kalyan, Ms. G. Jyothsna Devi, Mr. Mettu Shankar, Ch. Ravinder, Mr. R. Mangulal, Mr. Lokesh Phanidra Bonthu representing M/s. Mithra Law Firm, Ms. C. Sunitha Kumari, Mr.P. Shravan Kumar Goud, Mr. Swamy Botla, Praveen Bonkuri, Mr. Kandadi Mahender Reddy and Mr. K. Venu Madhav, Mr. K. Mukhendu Kaushik and Mr. Bharath Chandra Madas, learned counsel appearing on behalf of the respective petitioners, and Mr. T. Srikanth Reddy, learned Government Pleader for Home appearing on behalf of the respondents.

(2.) The challenge, in this entire batch of writ petitions, is to the power of Police Officers to seize the vehicle from its driver/ rider, who is in an intoxicated condition.

(3.) The learned counsel appearing on behalf of their respective petitioners have made their submissions extensively. The learned Government Pleader for Home has also made submissions referring to various provisions of the Motor Vehicles Act, 1988 (for short 'Act, 1988 '), the Indian Penal Code, 1860 (for short 'IPC ') and the law laid down by this Court etc.