THAMMANAVENI RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of Cr.P.C., is filed by the petitioner aggrieved by the order dated 27.05.2021 passed in Crl.M.P.No.374 of 2021 in Crime No.90 of 2021, on the file of I Additional Judicial Magistrate of First Class,Husnabad, Karimnagar district.

(2.) The petitioner filed Crl.M.P.No.374 of 2020, before the learned I Additional Judicial Magistrate of First Class, Husnabad, for return of the case property which is Ashok Leyland Model 2017 bearing registration No. TS-08-UD-5463 which was seized in Cr.No.90 of 2021 by the Koheda Police. Since the property is involved in another crime and it is pending before learned II Addl.Junior Civil Judge, Siddipet, the learned I Addl.Judicial Magistrate of First Class, Husnabad, vide impugned order dated 27.05.2021, dismissed the petition. Hence, this Criminal Revision Case.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the vehicle and if the vehicle is not released, he would be put to irreparable loss. He further submits that if the vehicle is exposed to air, sun and rain, there is every possibility of the vehicle getting damaged and hence, seeks interim custody of the vehicle.