SABHAVAT PANTHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed seeking modification of the condition imposed by the Commissioner of Police and Additional District Magistrate, Vijayawada City, in his order in C.No.209/C-4/2020, dated --09.2020, directing the petitioner to furnish Fixed Deposit Receipt for an amount equivalent to the upset price fixed by the Motor Vehicle Inspector in respect of the seized vehicle for a period of five years in favour of the Commissioner of Police, Vijayawada City.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Prohibition and Excise appearing for the respondents.

(3.) A case under Section 34(a) of the A.P. Excise Act was registered by the Ibrahimpatnam Police, in Crime No.352 of 2020. During the course of investigation of the said crime, the vehicle i.e. Maruti Ertiga bearing registration No.AP 16 DC 4445 was seized by the Investigating Officer in connection with the said crime.