AMGOTH SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Rapolu Bhaskar, learned counsel for the petitioner, and learned Assistant Government Pleader for Home, and perused the material on record.

(2.) The case of the petitioner is that her vehicle i.e., Autorickshaw bearing No.TS 12 UC 0582 was seized by respondent No.6 - the Station House Officer, Traffic Police Station, Sultan bazaar, Hyderabad, under drunken driving challan Test No.40402 dated 30.09.2021.

(3.) The petitioner claims to be owner of the subject vehicle. The husband of the petitioner was booked under drunk and driving case while driving the subject vehicle and the vehicle was seized and kept in the custody of respondent No.6. The grievance of the petitioner is that the police do not have power to seize the subject vehicle in view of the order of this Court in W.P. No.1647 of 2021 and batch dated 29.10.2021.