VARASIDI VINAYAKA CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 Cr.P.C. questioning the order, dated 20.11.2019 passed in Crl.R.P.No.26 of 2019 by the VI Additional District and Sessions Judge, Siddipet.

(2.) The case of the prosecution is that on 03.09.2019 at 15.30 hours, on credible information, the Sub-Inspector of Police along with his staff proceeded to Shivam Shankaram Crusher Company situated at Ghanpur Village, and searched the vehicle, which was stopped in front of a crusher machine, and found explosive letters written in English and cotton boxes containing explosives. They also searched a room behind the van and found 10 other boxes containing ACC VCORD, and on enquiry, the driver of the vehicle stated that his owner ordered him to transport the explosives in the said vehicle from Regency company to Shivam Shankaram Crusher Company. The police seized the documents, explosives and also the vehicle and registered a case in Cr.No.116 of 2019 on the file of Toopran Police Station, Medak District, for the offence under Section 286 IPC and under Section 9(B)(1)(b) of Explosive Act and Section 5 of Explosive Substances Act. Thereafter, the petitioner claiming to be the owner of said lorry filed Crl.M.P.No.451 of 2019 before the Principal Judicial Magistrate of First Class, Gajwel, seeking to return the same for interim custody. By an order, dated 30.10.2019, the learned Magistrate dismissed the application. Challenging the same, the petitioner filed Crl.R.P.No.26 of 2019 and the same was also dismissed by the order impugned.

(3.) Learned counsel for the petitioner submits that there is every possibility of the vehicle getting damaged, if it is kept exposed to air, sun and rain at the Court premises and hence, he seeks for interim custody of the vehicle.