KONDA VINAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved of the order dated 08.02.2021 in CR. No.1635/ 2020/CPE/Ex/D1 passed by respondent No.2 - the Commissioner of Prohibition & Excise, Hyderabad, Telangana, dismissing the application filed by the writ petitioner for interim release of the vehicle viz., MARUTI SUZUKI ECCO bearing No.TS06 EW 5480, this writ petition is filed by the petitioner.

(2.) Heard Sri S. Viplav Simha Reddy, learned counsel for the petitioner, and learned Assistant Government Pleader for Prohibition & Excise appearing for the respondents. Perused the record.

(3.) The learned counsel for the petitioner would submit that respondents' authorities have seized the subject vehicle of the petitioner in connection with the above referred crime for the offence under Section 34(e) of the Telangana Excise Act, 1968 and Section 7(a) read with Section 8(e) of the Telangana Prohibition Act, 1995.