Chinamala Shivaiah, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 471 AP

[ 3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE FIRST DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE Cee
: PRESENT: RE aos
THE HONOURABLE SRI JUSTICE D RAMESH pe
IA No. 1 OF 2020
IN
WP NO: 14617 OF 2020

  

Between: --
Chinamala Shivaiah, S/o. Chinamala Sri Ramulu, Aged about 27 years, Occ. Busint
R/o. H. No. 5-320, Sanjay Nagar, Dharmavaram, Anantapur District.
...Petitioner
(Petitioner in WP 14617 OF 2020
on the file of High Court)
AND
4. The State of Andhra Pradesh, Rep. by Principal Secretary, Prohibition and
Excise Department, A.P. Secretariat, Velagapudi at Amaravathi, Guntur District.
The Commissioner of Prohibition and Excise, Vijayawada, Andhra Pradesh.
The Office of the Deputy Commissioner of Prohibition and Excise,
Ananthapuramu, Ananthapur District.
4. The Station House Officer, KIA Police Station, Ananthapur District
. ...Respondents
(Respondents in-do-)

won

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to direct the
Respondent No. 3 to release the Eicher van vide registration no.AP02-Y-4758 forthwith
to the Petitioner on personal bond, pending disposal of WP No.14617 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI P S P SURESH KUMAR
Advocate for the Petitioner and of GP FOR PROHIBITION EXCISE for the
Respondents, the Court made the following
ORDER:

"Learned counsel for the petitioner submits that in the identical matters, this Court passed orders in W.P.No.10289 of 2020 and batch, wherein this Court quashed the Crimes registered and consequently issued direction to the respondents to immediate release of the vehicles, thereby prays for interim release of the vehicle. .

in view of the above judgments and considering the submissions made by the counsel for the petitioner, there shall be a direction to the respondent No.3 to release Eicher Van vide registration No. AP 02 Y 4758 forthwith, on furnishing personal bond by the petitioner."

Sd/-K.TataRao ASSISTANT REGISTRAR [TRUE COPYI/ SECTION OFFICER Fo

To,

4. The State of Andhra Pradesh, Rep. by Principal Secretary, Prohibition and Excise Department, A.P. Secretariat, Velagapudi at Amaravathi, Guntur District. The Commissioner of Prohibition and Excise, Vijayawada, Andhra Pradesh. The Office of the Deputy Commissioner of Prohibition and Excise, Ananthapuramu, Ananthapur District. 4 The Station House Officer, KIA Police Station, Ananthapur District (Addresses 1 to 4 by RPAD) .

One CC to SRI P S P SURESH KUMAR Advocate [OPUC] Two CCs to GP FOR PROHIBITION EXCISE, High Court of Andhra Pradesh. [OUT]

7. One spare copy

on

Oo

HIGH COURT

DRJ

DATED:01/02/2021

ORDER

IA.NO.1 OF 2020 IN WP.No.14617 of 2020

DIRECTION