P.KRISHNA PRAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the Record. With their consent this Criminal Revision Case is disposed of, at the admission stage.

(2.) The offences alleged against the accused in Crime No.308 of 2021 pending on the file of Bhadrachalam Town Police Station are under Sec. 8 (c) r/w.20 (b) of N.D.P.S. Act. The subject vehicle bearing No.AP-16-BG-7777 was seized by the Investigating Officer during the course of investigation. The petitioner herein is claiming to be the owner of the subject vehicle had filed an application before the Superintendent of Police, District Drug Disposal Committee on 11/3/2022.

(3.) Now, the grievance of the petitioner herein is that the said committee is not considering the said application and not disposing of the same.