PAGILLA NAGESHWARA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, (for short 'the CrPC ') to set aside the order dtd. 22/2/2021 passed in Crl.M.P.No.62 of 2021 in Cr.No.142 of 2020 of Maddirala Police Station, by the Judicial Magistrate of First Class, Thungathurthy, Nalgonda District.

(2.) Heard Sri Venkat Rao Patil, learned counsel for the petitioner, learned Public Prosecutor for respondent - State. Perused the record.

(3.) Perusal of the record would reveal that the subject vehicle i.e. Swaraj Tractor bearing No.TS-04-EW-8796 attached with Trailer bearing No.AP 2080758 ( for short, 'the subject vehicle ' ) was seized in the subject crime. The offences alleged against the accused are under Ss. 304-A IPC and Ss. 181 and 196/177 of the Motor Vehicles Act, 1988 ( for short, 'the Act ' ).