KAPPALA UPENDER 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 18.03.2020 in Crl.M.P. No.137 of 2020 in Cr.No.239 of 2019 passed by the learned Special Sessions Judge for the trial of Cases under NARCOTIC Drugs and Psychotropic Substances Act - cum - I Additional Sessions Judge, Khammam, and for consequential direction to release the crime vehicle bearing registration (Maruthi Ertiga) No.TS 11EJ 5566 as an interim custody.

(2.) Heard Mr. Tarak Abhilash, learned counsel for the petitioner, and learned Special Public Prosecutor appearing on behalf of respondent - State. Perused the material on record.

(3.) The crime vehicle i.e., Maruthi Ertiga bearing registration No.TS 11EJ 5566 was seized in Crime No.239 of 2019 by the Police of Raghunadhapalem Police Station. The offences alleged against the accused are under Section - 304A of IPC and Section - 8 (c) read with 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act').