DOMMETI VENKATA SWAMY Vs. SATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash the order, dated 04.12.2019 passed in Crl.M.P.No.76 of 2019 in Cr.No.245 of 2019 on the file of Judl. Magistrate of I Class, Ramannapet.

(2.) Heard the learned counsel for the petitioner-A1 and the learned Addl. Public Prosecutor representing the State.

(3.) The petitioner herein filed the above petition under Section 457 Cr.P.C. to give interim custody of seized Ammonia Nitrate of the quantity of 414 metric tons to him. The trial Court on considering the material on record, came to the conclusion that since the case property is explosive in nature and danger to human life, directed to shift the case property nearest arsenal in order to prevent the future life danger to the surrounding villagers. Hence, this Criminal Petition.