KOTLA ASHOK RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the order dated 06.04.2021 in Crl.M.P. No.344 of 2021 in PRC.No.13 of 2021 passed by the learned XXIV Additional Metropolitan Magistrate, Cyberabad at Hayathnagar, Ranga Reddy District, and also for consequential direction to release of the crime vehicle.

(2.) Heard Mr. P. Animi Reddy, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent - State. Perused the entire material on record.

(3.) The petitioner herein is the registered owner of the crime vehicle (Maruthi Swift Dezire Car) bearing registration No.TS 07 FY 8789, which was seized by the Station House Officer, Hayathnagar Police Station in Crime No.167 of 2021 registered for the offences under Sections - 333, 308 and 336 of IPC and Section 185 of Motor Vehicles Act, 1988 against the accused herein.