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Judgment
D. Ramesh, J
This petition is filed under Sections 482 r/w 457 of the Code of Criminal Procedure, 1973 (for short ‘Cr.P.C.’) seeking release of Good Carriage Vehicle LMV bearing registration No.AP 39 TF 1165 seized in FIR No.1596 of 2021 of Special Enforcement Bureau Station, Rajamahendravaram South, East Godavari District by permitting the petitioner to furnish the third party surety before the 2nd respondent.
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondents.
Learned counsel for petitioner submits that there is no dispute about the ownership of the vehicle. Apart from that he also filed copy of the registration certificate of the vehicle bearing No. AP 39 TF 1165.
Learned Additional Public Prosecutor does not oppose the criminal petition.
In that view of the matter, the Criminal Petition is allowed and Good Carriage Vehicle LMV bearing registration No.AP 39 TF 1165 shall be released for the interim custody of the petitioner subject to any final orders that may be passed at the time of disposal of the main case, on execution of a personal bond for a sum of Rs.25,000/-(Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of the Special Enforcement Bureau Station, Rajamahendravaram South, East Godavari District. It is further directed that the petitioner shall not alienate the vehicle, shall not change its physical features or create any encumbrance or change on the same. He shall produce the vehicle whenever he is directed to do so by the 2nd respondent.
Consequently, miscellaneous applications pending, if any, shall stand closed.