ANDE SHANKARAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order, dated 26.06.2019 in Crl.M.P.No.550 of 2019 in Cr.No.52 of 2019 on the file of the Addl. Judl. I Class Magistrate, Ramannapet.

(2.) Brief facts of the case are that the de facto complainant gave a complaint against A1 to A5 and another alleging that they formed into an unlawful assembly with an intention to commit attempt to murder of his brother as his brother talked over phone with the wife A1 and they beat his brother indiscriminately with sticks, as a result of which, his brother received bleeding injuries over his head and other parts of the body. Basing on the complaint lodged by the de facto complainant, S.H.O. of Valigonda P.S. registered a case in Cr.No.52 of 2019 against A1 to A5 and another for the offences punishable under Sections 341, 143, 147 and 307 r/w 149 IPC. During the course of investigation, police seized the vehicle bearing No. TS 05 EH 1109 alleging that the said vehicle has been used in the above crime and since then, the vehicle is in the custody of Police of Valigonda.

(3.) The petitioner filed Crl.M.P.No.550 of 2019 for grant of interim custody of the vehicle, which was seized in the above crime. The learned Magistrate, vide impugned order, dismissed the petition. Hence, this Criminal Petition.