MOVVA. VENKATESWARA RAO Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner seeks release of JCB vehicle bearing registration No.AP 35 AF 2284 which is kept in the 1st respondent police station on 18/6/2021.

(2.) It is the case of the petitioner that there are no mines in Thatipudivalasa village and no illegal mining operations were conducted and in fact the petitioner's JCB was used to level the Gutta lands for agricultural purpose, but on false allegations that his vehicle was used for illegal mining operations the same was seized.

(3.) Heard Sri B.M.Patro, learned counsel for petitioner, and learned Government Pleader for Homes representing 1st respondent, and learned Government Pleader for Mines & Geology representing the respondents 2 & 3.