MUSTAFA 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 12.02.2021 in Crl.M.P. No.3 of 2021 in Cr.No.427 of 2020 passed by the learned Junior Civil Judge - cum - Judicial Magistrate of First Class at Chevella, Ranga Reddy District, and also for consequential direction to release of the crime vehicle.

(2.) Heard Mr. Y. Koteswara Rao, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent - State. Perused the entire material on record.

(3.) The petitioner herein is the registered owner of the Crime Vehicle (Ashok Leyland Goods Carrier) bearing registration No.KA55 2578, which was seized by the Station House Officer, Chevella Police Station in Crime No.427 of 2020 registered for the offences under Sections - 5, 6 and 10 read with 11 of the Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977 (for short 'Act, 1977 ') and also Section 11(A) of the Act, 1977 against the accused therein. He is not the accused in the said crime.