LAWS(TLNG)-2021-12-157

MUJAHID AHMED Vs. STATE OF TELANGANA

Decided On December 15, 2021
Mujahid Ahmed Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) The present Criminal Petition is filed seeking a direction against Respondent No. 2 to release the crime vehicle i.e., SWIFT D'ZIRE ZDI BS V bearing Registration No.KA 36 M 7236 seized in connection with Crime No. POR 17/14-15/2020 dtd. 25/1/2020.

(2.) Heard Mr. Ch. Ganesh, learned counsel for the petitioner and learned Government Pleader for Forest appearing on behalf of respondent No.2.

(3.) Facts of the Case: