PUSALAPATHI SHYAMLA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner under Section 482 Cr.P.C. seeking to quash the order dated 26.09.2018 passed in Crl.R.P. No.216 of 2018 by the Metropolitan Sessions Judge, Hyderabad, confirming the order dated 11.07.2018 passed in Crl.M.P. No.3647 of 2018 in Crime No.78 of 2018 by the VI Additional Chief Metropolitan Magistrate, Hyderabad and a consequential direction for return of seized vehicle viz., Honda Activa 4G bearing registration No.TS 13EH 9587 as an interim custody to the petitioner.

(2.) Heard Mr. Anjaneyulu Chandubatla, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Perused the entire material on record.

(3.) The crime vehicle viz., Honda Activa 4G bearing registration No.TS 13EH 9587 was seized by the Station House Officer, Langer House Police Station, Hyderabad Commissionerate in Crime No.78 of 2018. The offence alleged against the accused therein is under Section - 307 of IPC.