BANTUPALLI RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the condition imposed by the Superintendent of Police, Krishna District, in his order dated 22.12.2020, to furnish Fixed Deposit Receipt for an amount of Rs.6,00,000/-, towards the value assessed by the Motor Vehicle Inspector for the vehicle that was seized in connection with Crime No.607 of 2020 of Tiruvuru Police Station, Krishna District, to release the seized vehicle, this Writ Petition under Article 226 of the Constitution of India is filed by the petitioner.

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

(3.) A case in Crime No.607 of 2020 was registered by Tiruvuru Police, Krishna District, for the offence punishable under Sections 34(1)(a)(i) of the A.P. Excise Act, Incidentally, police have seized Ashok Leyland tanker bearing Registration No.AP03TD 5177 in connection with the said crime. The petitioner, who is one of the accused and who is claiming to be the owner of the vehicle, filed a petition before the Superintendent of Police, Krishna District, seeking interim custody of the said vehicle. The said petition was allowed on condition that the petitioner shall furnish a Fixed Deposit Receipt for an amount of Rs.6,00,000/-, as assessed by the Motor Vehicle Inspector for release of the vehicle.