STATE OF TELANGANA Vs. SMT. ASIFA BEGUM

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the State seeking to quash the order, dated 07.04.2021, passed in Crl.R.P.No.1 of 2021 on the file of the VII-Additional District and Sessions Judge, Bodhan.

(2.) The facts, which led to filing of the present Criminal Petition are as under:-

(3.) The 1st respondent herein filed Crl.R.P.No.1 of 2021 against the complainant and A-1 to A-5 under Section 397 of Cr.P.C. challenging the docket order in Crl.M.P.No.5 of 2021 in POR.No.2/053 on the file of the Additional Judicial Magistrate of First Class, Bodhan. By an order, dated 07.04.2021, the learned VIIAdditional District and Sessions Judge, Bodhan, allowed the said revision petition and set aside the order passed in Crl.M.P.No.5 of 2021 and accordingly directed the Additional Judicial Magistrate of First Class, Bodhan, to release the seized Tata Safari vehicle bearing No.AP-29-AN-0001 in favour of the 1st respondent herein towards interim custody with certain conditions. Assailing the said order, dated 07.04.2021, the present Criminal Petition has been filed by the State.