KOTNALA SRI LAXMI THIRUPATHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. to direct the second respondent to release the petitioner 's TATA Intra V30 Goods Carriage vehicle bearing registration No.AP-39-TM-4807 involved in Crime No.70 of 2021, on the file of the Station House Officer, Pedda Vangara Police Station, Mahabubababd District, registered for the offence under Sec. 34(E) of the Telangana State Excise Act, in spite of his readiness to furnish sureties.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Prohibition and Excise.

(3.) The case of the petitioner is that he is the registered owner of the vehicle in dispute i.e., TATA Intra V30 Goods Carriage vehicle bearing registration No.AP-39-TM-4807 and the said vehicle is being using for his livelihood and day to day activities. He further submits that the 3rd respondent seized the said vehicle on the ground that the said vehicle is illegally transporting black jaggery and alum.