P. ANJANEYULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed to declare the action of respondent No.3 in registering Crime No.61 of 2021 for the offences under Section - 379 of IPC and Section - 21 (1) of the Mines and Minerals (Development and Regulation) Act, 1957 against the petitioner's vehicle as illegal and for a consequential direction to release the said vehicle.

(2.) Heard Mr. V. Durga Nageswara Rao, learned counsel for the petitioner and the learned Assistant Government Pleader for Home appearing on behalf of respondent Nos.1 to 3.

(3.) A perusal of the record would reveal that the subject vehicle was seized by respondent No.3 in Crime No.61 of 2021. The offences alleged against the accused in the said crime are under Section - 379 of IPC and Section - 21 (1) of the Mines and Minerals (Development and Regulation) Act, 1957.