VEERA BRAMHAM KANCHARLA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard. With the consent of learned counsel for the petitioner and learned Government Pleader for Civil Supplies, the writ petition is disposed of at the admission stage.

(2.) Aggrieved by the action of the respondents in seizing the Goods Carriage (Bolero) vehicle bearing registration No.TS-08-UG5637 in connection with Crime No.243 of 2021, registered under Sections 420 of the Indian Penal code (IPC), read with Section 7 of Essential Commodities Act, 1955, (Act, 1955) on the ground that the vehicle was used for illegal transportation of rice meant for Public Distribution Scheme (PDS), the present writ petition is filed.

(3.) As fairly submitted by learned Counsel for petitioner and learned Government Pleader, enquiry under Section 6-A of the Act, 1955, and prosecution in the crime is yet to commence.