Mr.Thirupathi T vs The State Of Telangana And 2 Others
2021 Latest Caselaw 3107 Tel

               HON'BLE SRI JUSTICE K. LAKSHMAN

  WRIT PETITION Nos.1647, 1564, 2677, 3677, 4333, 4633, 4662,
  4731, 4905, 5313, 5346, 5724, 5775, 5784, 7155, 7256, 7303, 12715,
   15406, 16106, 16107, 16143, 16165, 20338, 20660, 22040, 22354,
   22637, 22652, 22745, 23399, 23589, 24389, 25129, 25316, 25795,
           25855, 25887, 26208, 26221 AND 26274 OF 2021

COMMON ORDER:

      Heard Mr. B. Shravanth Sanker, learned counsel representing Mr.

P. Shashi Kiran, Mr. Thomas Joseph Lloyd, Mr. Nikhilesh Thogari, Mr.

K.W.J. Bose, Mr. Ganapathi Kolli, Mr.P.V.S.K. Chakravarthy, Mr. M.

Praveen Kumar, Mr. G.S. Prasen, Mr. V.T. Kalyan, Ms. G. Jyothsna

Devi, Mr. Mettu Shankar, Ch. Ravinder, Mr. R. Mangulal, Mr. Lokesh

Phanidra Bonthu representing M/s. Mithra Law Firm, Ms. C. Sunitha

Kumari, Mr.P. Shravan Kumar Goud, Mr. Swamy Botla, Praveen

Bonkuri, Mr. Kandadi Mahender Reddy and Mr. K. Venu Madhav, Mr.

K. Mukhendu Kaushik and Mr. Bharath Chandra Madas, learned counsel

appearing on behalf of the respective petitioners, and Mr. T. Srikanth

Reddy, learned Government Pleader for Home appearing on behalf of the

respondents.

2. The challenge, in this entire batch of writ petitions, is to the

power of Police Officers to seize the vehicle from its driver/ rider, who is

in an intoxicated condition.

3. The learned counsel appearing on behalf of their respective

petitioners have made their submissions extensively. The learned

Government Pleader for Home has also made submissions referring to

various provisions of the Motor Vehicles Act, 1988 (for short 'Act,

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1988'), the Indian Penal Code, 1860 (for short 'IPC') and the law laid

down by this Court etc.

4. COMMON CONTENTIONS OF THE PETITIONERS:

i) The police have no power to seize the vehicle from its

drivers/riders who are in an intoxicated condition. Moreover, the Police

Officers are detaining the vehicles for days together and not releasing the

same even after producing certificate of registration, identity proof and

driving licenses etc. On account of the same, owners of the vehicles are

suffering. Thus, the said act on the part of the Police is illegal.

ii) Mr. Sravanth Shankar, learned counsel representing Mr.

P. Shashi Kiran, learned counsel for the petitioner in W.P. No.1647 of

2021, filed a compilation consisting of arguments in brief, list of dates,

relevant provisions of law and copies of relevant judgments. He has

extensively argued referring to various provisions of the M.V. Act.

iii) Referring to Sections 185B, 207 and 19 (f) and 216 of the

Central Motor vehicles Rules, Mr. Ch. Ravinder, learned counsel, would

submit that the police have no power to detain the vehicles seized from

the person who drives it in an intoxication condition. Mr. Prasad

Kandadi also supplemented the said submissions.

5. CONTENTIONS ON BEHALF OF RESPONDENTS:

i) Mr. T. Srikanth Reddy, learned Government Pleader for Home

would submit that Section - 185 of the Act, 1988 deals with driving of a

vehicle by a drunken person or by a person under the influence of drugs,

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and according to the said provision, whoever, while driving, or

attempting to drive, a motor vehicle, has, in his blood, alcohol exceeding

30 mg. per 100 ml. of blood detected in a test by a breath analyzer, or is

under the influence of a drug to such an extent as to be incapable of

exercising proper control over the vehicle, shall be punishable for the

first offence with an imprisonment for a term which may extend to six

months, or with fine which may extend to two thousand rupees, or with

both.

ii) According to him, once the Police Officer finds a person

driving the vehicle in an intoxication condition and there is no other

person to drive the vehicle, police are seizing the vehicle and releasing

the same either to the owner of the vehicle or his/her authorized person

on producing proper proof of identification and valid driving license.

Thus, according to him, Section - 185 of the Act, 1988, is only an

enabling provision which the police are invoking.

iii) Referring to Section - 206 (4) of the Motor Vehicles

Amendment Act, 2019 (for short 'Amendment Act, 2019'), the learned

Government Pleader would submit that Section - 206 deals with the

power of police officer to impound the document, and as per sub-Section

(4) of Section - 206 of the Amendment Act, 2019, a police officer or

other person authorized in this behalf by the State Government shall, if

he has reason to believe that the driver of a motor vehicle has committed

an offence under any of Sections - 183, 184, 185, 189, 190, 194C, 194D,

or 194E, seize the driving license held by such driver and forward it to

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the licensing authority for disqualification or revocation proceedings

under section 19, provided that the person seizing the license shall give to

the person surrendering the license a temporary acknowledgement

therefor, but such acknowledgement shall not authorize the holder to

drive until the license has been returned to him.

iv) Referring to Section - 207 (1) of the Act, 1988, the learned

Government Pleader would contend that the Police Officer has the power

to seize and detain the vehicles used without certificate of registration,

permit, etc.

v) The learned Government Pleader would also contend that the

Police Officer has the power to arrest without warrant. However, he

would fairly submit that Police Officers do not have the power to detain

or seize a vehicle from a person who drives it in an intoxicated condition.

According to him, the provisions under the M.V. Act, 1988 are enabling

provisions. The police officers are detaining the vehicles from persons

driving them in an intoxicated condition as there is no other person to

drive the vehicle with valid license and without being intoxicated.

vi) According to the learned Government Pleader, as per the

directions of this Court and the Hon'ble Supreme Court, the police

authorities have been taking all necessary steps to decrease the death

rates caused on account of accidents while driving the vehicles in an

intoxicated condition. The vehicles are being detained in public interest

and are being kept in proper places including nearest Traffic Police

Stations for safe custody. In view of the same, there is no intention on

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the part of the police to harass the petitioners by detaining their vehicles

as alleged.

vii) With the said contentions, the learned Government Pleader

sought to dismiss the writ petitions by issuing necessary directions

keeping in view the safety of citizens.

6. ANALYSIS AND FINDING OF THE COURT:

i) In view of the aforesaid rival submissions, to decide the lis in

the present batch of writ petitions, it is apt to refer to certain provisions of

the Act, 1988, the Telangana Motor Vehicles Rules, 1989 and the Central

Motor Vehicles Rules, 1989, which are as under:

MOTOR VEHCILES ACT, 1988

Section - 3. Necessity for driving licence.-- (1) No person shall drive a motor vehicle in any public place unless he holds an effective driving licence issued to him authorising him to drive the vehicle; and no person shall so drive a transport vehicle [other than a motor cab or motor cycle] hired for his own use or rented under any scheme made under sub-section (2) of section 75 unless his driving licence specifically entitles him so to do.--

(1) x x x x x (2) The conditions subject to which sub-section (1) shall not apply to a person receiving instructions in driving a motor vehicle shall be such as may be prescribed by the Central Government."

"Section - 4. Age limit in connection with driving of motor vehicles.--

(1) No person under the age of eighteen years shall drive a motor vehicle in any public place:

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Provided that a motor cycle with engine capacity not exceeding 50cc may be driven in a public place by a person after attaining the age of sixteen years.

(2) Subject to the provisions of section 18, no person under the age of twenty years shall drive a transport vehicle in any public place.

(3) No learner's licence or driving licence shall be issued to any person to drive a vehicle of the class to which he has made an application unless he is eligible to drive that class of vehicle under this section."

"Section - 19. Power of licensing authority to disqualify from holding a driving licence or revoke such licence.--

(1) If a licensing authority is satisfied, after giving the holder of a driving licence an opportunity of being heard, that he--

(a) to (e) x x x x x

(f) has committed any such act which is likely to cause nuisance or danger to the public, as may be prescribed by the Central Government, having regard to the objects of this Act; or "Section - 39. Necessity for registration.--No person shall drive any motor vehicle and no owner of a motor vehicle shall cause or permit the vehicle to be driven in any public place or in any other place unless the vehicle is registered in accordance with this Chapter and the certificate of registration of the vehicle has not been suspended or cancelled and the vehicle carries a registration mark displayed in the prescribed manner: Provided that nothing in this section shall apply to a motor vehicle in possession of a dealer subject to such conditions as may be prescribed by the Central Government."

"Section - 66. Necessity for permits.--

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(1) No owner of a motor vehicle shall use or permit the use of the vehicle as a transport vehicle in any public place whether or not such vehicle is actually carrying any passengers or goods save in accordance with the conditions of a permit granted or countersigned by a Regional or State Transport Authority or any prescribed authority authorising him the use of the vehicle in that place in the manner in which the vehicle is being used:

Provided that a stage carriage permit shall, subject to any conditions that may be specified in the permit, authorise the use of the vehicle as a contract carriage:

Provided further that a stage carriage permit may, subject to any conditions that may be specified in the permit, authorise the use of the vehicle as a goods carriage either when carrying passengers or not:

Provided also that a goods carriage permit shall, subject to any conditions that may be specified in the permit, authorise the holder to use the vehicle for the carriage of goods for or in connection with a trade or business carried on by him.

Provided also that where a transport vehicle has been issued an permit or permits, as well as a licence under this Act, such vehicle may be used either under the permit, or permits, so issued to it, or under such licence, at the discretion of the vehicle owner.

(2) xxxxx (3) xxxxx (4) xxxxx"

Section - 185. Driving by a drunken person or by a person under the influence of drugs.-Whoever, while driving, or attempting to drive, a motor vehicle,-

(a) has, in his blood, alcohol exceeding 30 mg.

per 100 ml. of blood detected in a test by a

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breath analyser or in any other test including a laboratory test, or

(b) is under this influence of a drug to such an extent as to be incapable of exercising proper control over the vehicle,

shall be punishable for the first offence with imprisonment for a term which may extend to six months, or with fine of ten thousand rupees, or with both; and for a second or subsequent offence, with imprisonment for a term which may extend to two years, or with fine of fifteen thousand rupees, or with both."

"Section - 202. Power to arrest without warrant.--

(1) A police officer in uniform may arrest without warrant any person who in his presence commits an offence punishable under section 184 or section 185 or section 197:

Provided that any person so arrested in connection with an offence punishable under section 185 shall, within two hours of his arrest, be subjected to a medical examination referred to in sections 203 and 204 by a registered medical practitioner failing which he shall be released from custody.

(2) A police officer in uniform may arrest without warrant any person, who has committed an offence under this Act, if such person refuses to give his name and address.

(3) A police officer arresting without warrant the driver of a motor vehicle shall if the circumstances so require take or cause to be taken any steps he may consider proper for the temporary disposal of the vehicle."

"Section 203. Breath tests.--

(1) xxxxx (2) xxxxx

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(3) If it appears to a police officer in uniform, in consequence of a breath test carried out by him on any person under sub-section (1) or sub-section (2) that the device by means of which the test has been carried out indicates the presence of alcohol in the person's blood, the police officer may arrest that person without warrant except while that person is at a hospital as an indoor patient."

"Section -206. Power of police officer to impound document.--

(1) xxxxx (2) xxxxx (3) A police officer or other person seizing a licence under sub-section (2) shall give to the person surrendering the licence a temporary acknowledgment therefor and such acknowledgment shall authorise the holder to drive until the licence has been returned to him or until such date as may be specified by the police officer or other person in the acknowledgment whichever is earlier:

Provided that if any Magistrate, police officer or other person authorised by the State Government in this behalf is, on an application made to him, satisfied that the licence cannot be, or has not been, returned to the holder thereof before the date specified in the acknowledgment for any reason for which the holder is not responsible, the Magistrate, police officer or other person, as the case may be, may extend the period of authorization to drive to such date as may be specified in the acknowledgment.

(4) A police officer or other person authorised in this behalf by the State Government shall, if he has reason to believe that the driver of a motor vehicle has committed an offence under any of sections 183, 184, 185, 189, 190, 194C, 194D, or 194E, seize the driving licence

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held by such driver and forward it to the licensing authority for disqualification or revocation proceedings under section 19.

Provided that the person seizing the licence shall give to the person surrendering the licence a temporary acknowledgement therefor, but such acknowledgement shall not authorise the holder to drive until the licence has been returned to him."

It is relevant to note that this was brought into existence by way of an amendment

Act 32 of 2019 w.e.f. 01.09.2019.

"Section 207. Power to detain vehicles used without certificate of registration permit, etc.

(1) Any police officer or other person authorised in this behalf by the State Government may, if he has reason to believe that a motor vehicle has been or is being used in contravention of the provisions of section 3 or section 4 or section 39 or without the permit required by sub- section (1) of section 66 or in contravention of any condition of such permit relating to the route on which or the area in which or the purpose for which the vehicle may be used, seize and detain the vehicle, in the prescribed manner and for this purpose take or cause to be taken any steps he may consider proper for the temporary safe custody of the vehicle:

Provided that where any such officer or person has reason to believe that a motor vehicle has been or is being used in contravention of section 3 or section 4 or without the permit required by sub-section (1) of section 66 he may, instead of seizing the vehicle, seize the certificate of registration of the vehicle and shall issue an acknowledgment in respect thereof.

(2) Where a motor vehicle has been seized and detained under sub-section (1), the owner or person in charge of the motor vehicle may apply to the transport authority or

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any officer authorised in this behalf by the State Government together with the relevant documents for the release of the vehicle and such authority or officer may, after verification of such documents, by order release the vehicle subject to such conditions as the authority or officer may deem fit to impose." THE CENTRAL MOTOR VEHICLES RULES, 1989

"Rule - 21. Powers of licencing authority to disqualify.-

(1) to (15) xxxxx (16) Driving vehicle while under the influence of drink or drugs."

TELANGANA STATE MOTOR VEHICLES RULES, 1989

"Rule - 448. Powers to detain vehicles:- Officer of the Transport Department not below the rank of Assistant Motor Vehicles Inspector and every Police Officer not below the rank of Circle Inspector of Police are authorised to exercise powers under Section 207."

"Rule - 448-A. Procedure of seizing and detaining a Motor Vehicle :- When a motor vehicle is seized and detained by any officer referred to Rule in 448, he shall take the following steps :-

(i) arrangements shall be made for temporary safe custody of the motor vehicle in the nearest Police Station or at any appropriate place;

(ii) the fact of seizure and detention shall be informed without delay to the Secretary, Regional Transport Authority of the region and the Secretary, Regional Transport Authority of the region to which the motor vehicle belongs;

(iii) the officer who seized and detained the motor vehicle may release the vehicle of the offence for which it is seized and detained are compounded under Section

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200 under intimation to the Secretaries of Regional Transport Authorities mentioned in Clause (ii);

(iv) where prosecution of the driver or owner or both is necessary, charge sheets against them shall be filed before the concerned Magistrate within three days from the date of seizure and the motor vehicle shall be released by the Officer who detained it after the prosecution is completed under intimation to Secretaries of Regional Transport Authorities mentioned in Clause

(iii);

(v) Mahazor of the vehicles is to be carried out notifying its condition of each tyre fitted and parts which are easily removable, replaceable and tamperable, viz., batteries, fuel-pump, Dynamo, Deferential, engine, extra lights etc. and loose parts, Stepney tyres and tools and a copy of it is to be delivered to the person from whom it is seized, duly signed."

"448-B. Release of seized and detained vehicles :-

(1) An application for release of a vehicle seized and detained under sub-section (1) of Section 207 shall be in the form of a memorandum in duplicate with relevant documents duly enclosing a fee of rupees twenty five.

(2) The Secretary, Regional Transport Authority, of the Region shall be entertain application for release of vehicles seized and detained by his subordinate officers:

Provided that application shall be made to the Deputy Transport Commissioner in the case of check made by the Secretary, Regional Transport Authority in the cadre of Regional Transport Officer and the Transport Commissioner, if the Secretary, Regional Transport Authority is of the Deputy Transport Commissioner or Joint Transport Commissioner."

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ii) In view of the above, as pert Section - 185 (b) of the Act, 1988

whoever, while driving, or attempting to drive, a motor vehicle, is under

the influence of a drug to such an extent as to be incapable of exercising

proper control over the vehicle, is punishable. Therefore, driving a

vehicle in an intoxicated condition is an offence. Thus, a person in an

intoxicated condition is barred from driving a vehicle.

iii) As per Section - 202 (1) of the Act, 1988, a police officer in

uniform may arrest any person without a warrant who in his presence

commits an offence punishable under Section - 184 or Section - 185 or

Section - 197. As per sub-section (2) of Section 202 a police officer in

uniform may arrest any person without warrant who has committed an

offence under the Act, 1988 if such person refuses to give his name and

address. As per sub-section - 3 of Section 202 of the Act, a police officer

arresting the driver of a motor vehicle without a warrant shall if the

circumstances so require take or cause to be taken any steps he may

consider proper for the temporary disposal of the vehicle. Therefore, if

the police officer finds a person driving the vehicle in an intoxicated

condition and if he/she considers that such person is not capable of

driving the vehicle under such condition, he/she may detain or take steps

for the temporary disposal of the vehicle. In other words, the police

officer has the power to detain / seize the vehicle and keep the same in

safe custody till the owner of the vehicle or his/her authorized person

approaches the police officer with a valid driving license, identity proof

and certificate of registration.

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iv) As per section - 206 (3) of the Act, 1988, a police officer

arresting the driver of a motor vehicle without a warrant shall if the

circumstances so required take or cause to be taken any steps he may

consider appropriate for the temporary disposal of the vehicle. As per

Section - 207 (1) of the Act, 1988, any police officer or other person

authorised in this behalf by the State Government may, if he has reason

to believe that a motor vehicle has been or is being used in contravention

of the provisions of Section - 3 or Section - 4 or Section - 39 or without

the permit required under sub-section (1) of Section - 66 or in

contravention or any condition of such permit relating to the route on

which or the area in which or the purpose for which the vehicle may be

used, seize and detain the vehicle, in the prescribed manner and for this

purpose take or cause to be taken any steps he/she may consider proper

for the temporary safe custody of the vehicle.

v) Section - 3 of the Act, 1988, deals with the necessity of holding

a driving licence. Section - 4 of the Act, 1988 deals with the age limit in

connection with driving of motor vehicles. Section - 39 deals with the

necessity for registration of motor vehicles. Section - 66 of the Act,

1988, deals with the necessity for obtaining permits. Therefore, the

Police Officer or any other person authorized by the State Government

may arrest or detain the vehicle on the ground that driver of the vehicle

does not have a driving license, is under age, vehicle is without a

certificate of registration and driving was without valid permit. Thus, as

per Section - 207 of the Act, 1988, the Police Officer does not have the

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power to detain/seize the vehicle on the ground that the driver/rider of the

vehicle is found in an intoxicated condition.

vi) Section - 19 of the Act, 1988 deals with the power of licensing

authority to disqualify a person from holding a driving licence or revoke

such licence, and as per sub-section (1) (f), a driving license can be

cancelled or revoked by the authority if a person has committed any such

act which is likely to cause nuisance or danger to the public, as may be

prescribed by the Central Government, having regard to the objects of

this Act. Therefore, as per the said sub-section, there is no power vested

in the Police Officer to detain or seize the vehicle on the ground that the

driver/rider of the vehicle is found in an intoxicated condition.

vii) Rule - 21 of the Central Motor Vehicles Rules, 1989 deals

with powers of licensing authority to disqualify, and as per sub-rule (16),

licensing authority has the power to disqualify a person driving vehicle

while under the influence of drink or drugs. Therefore, as per the said

rule also, the Police Officer or Licensing Authority does not have the

power to seize/detain the vehicle on the ground that the person driving

the vehicle was in intoxicated condition.

viii) Rule - 448 of the T.S. Motor Vehicles Rules, 1989 deals with

the powers to detain vehicles, and as per which, Officer of the Transport

Department not below the rank of Assistant Motor Vehicles Inspector

and every Police Officer not below the rank of Circle Inspector of Police

are authorised to exercise powers under Section - 207. Rule - 448-A of

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the said Rules deals with procedure of seizing and detaining a Motor

Vehicle. As per sub-rule - (iv) of Rule - 448-A when a motor vehicle is

seized and detained by any officer referred to Rule - 448, he/she shall

take steps where prosecution of the driver or owner or both is necessary,

charge sheets against them shall be filed before the concerned Magistrate

within three days from the date of seizure and the motor vehicle shall be

released by the Officer who detained it after the prosecution is completed

under intimation to Secretaries of Regional Transport Authorities

mentioned in Clause - (iii). Rule - 448-B deals with the release of the

seized and detained vehicles. Thus, as per Rule - 448A of the Rules,

Assistant Motor Vehicles Inspector and every Police Officer not below

the rank of Circle Inspector of Police are authorized to exercise powers

under Section - 207. As per rule - 448-A(iv), duty cast upon the Officer

to file charge sheets within three days from the date of seizure and the

motor vehicle shall be released by the Officer who detained it after the

prosecution is completed.

ix) The above said provisions would reveal that the Police

Officers do not have the power to detain/seize the vehicles on the ground

that the person driving the vehicle was found in an intoxicated condition.

However, the said provisions are enabling provisions. For instance, a

person drives the vehicle alone and Police Officer finds him in an

intoxicated condition and that such person is unable to drive the vehicle,

then the Police Officer has the power to seize the certificate of

registration and can detain/seize the vehicle and keep it in a nearest

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police station/appropriate place for safe custody. At the same time, it is

the duty of the Police Officer to release the said vehicle either to the

owner or to any authorized person who is not in drunken condition and

who is in a position to drive the vehicle and holds a valid license. If there

are two persons present in the car, the person driving the vehicle found in

an intoxicated condition and the other person has a valid driving license

and is found not in intoxicated condition and in a position to drive the

vehicle, then the police shall not seize/detain the vehicle and permit the

other person to drive the vehicle. The intention of the Legislature is to

reduce the accidents and deaths that may be caused due to driving of

vehicles in intoxicated condition, and it is not the intention to harass the

owners of the vehicles by detaining the vehicles for days together.

Therefore, the police officers have to strictly follow the said law and the

provisions of the Act.

x) The Police Officers do not have the power to detain/seize the

vehicles under Sections - 19 (1) (f), 185, 206, 207 of the Act, 1988 and

Rule - 21 (16) of the Central Rules. They have to release the vehicle in

terms of Rule - 448A of the T.S. Motor Vehicles Rules, 1989.

xi) It is relevant to note that the Apex Court by considering the

steep increase in the accidents and deaths due to driving of vehicles by

the drivers in intoxication condition has issued several directives in S.

Rajaseekaran v. Union of India1.

. (2018) 13 SCC 516

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xii) A Division Bench of Madras High Court had also an occasion

to deal with the seizure of vehicles on drunk and drive in Manikandan v.

P. Palani2 and gave certain directions including a direction that the

police shall seize/take custody of the vehicles of drunk drivers as per

Section - 202 (3) of Motor Vehicles Act. As stated above, Section - 202

(3) of the Act, 1988 deals with disposal of vehicle by Police Officer

arresting a person without warrant the driver of a motor vehicle shall if

the circumstances so require. But, as per the said provision, there is no

power vested in the Police Officer to detain / seize the vehicle on the

ground that the driver of the vehicle is found in intoxicated condition.

xiii) During the course of arguments, it was brought to the notice

of this Court that learned Magistrates are not receiving the charge sheets

filed within three (03) days from the date of seizure and that they are

returning the same on flimsy grounds. It was also brought to the notice

of this Court that on the instructions of the DCP (Traffic), Cyberabad, the

Police Officers are not releasing the vehicles despite orders of this Court

and also despite production of original certificate of registration (RC) and

valid license.

xiv) An interesting issue was brought to the notice of this Court

during the course of arguments that during review meetings, the Senior

Officials of the State are building up pressure on the officials of the

Prohibition & Excise Department, Telangana State, to collect more

revenue by sale of liquor. At the same time, the Senior Officials of the

. Judgement in C.M.A. No.470 of 2018 decided on 12.03.2020

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Police Department, during the review meetings, are building up pressure

on their Officials to collect more revenue through 'drunk & drive' by

imposing challans. Thus, the State is building up pressure on both the

Departments to collect more revenue by way of sale of liquor as well as

imposition of challans during 'drunk & drive'. The said approach of the

State is not appreciable. In view of the same, it is apt to refer to the

observations made by the Hon'ble Supreme Court in paragraph Nos.21,

22 and 23 in P.N. Kaushal v. Union of India3, which is as under:

"21. George Bernard Shaw, a provocative teetotaller, used tart words of trite wisdom.

"If a natural choice between drunkenness and sobriety were possible, I would leave the people free to choose. But then I see an enormous capitalistic organisation pushing drink under people's noses of every corner and pocketing the price while leaving me and others to pay the colossal damages, then I am prepared to smash that organisation and make it as easy for a poor man to stay sober, if he wants to as it is for his dog."

Alcohol robs you of that last inch of efficiency that makes the difference between first-rate and second-rate.

I don't drink beer-first, because I don't like it; and second, because my profession is one that obliges me to keep in critical training, and beer is fatal both to training and to criticism.

only teetotallers can produce the best and sanest of which they are capable.

. (1978) 3 SCC 558

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Drinking is the chloroform that enables the poor to endure the painful operation of living.

It is in the last degree disgraceful that a man cannot pro vide his own genuine courage and high spirits without drink.

I should be utterly ashamed if my soul had shrivelled up to such an extent that I had to go out and drink a whisky. (Report of the study Team on Prohibition Vo..1 p.346)

22. The constitutional test of reasonableness, built into Art. 19 and of arbitrariness implicit in Art. 14, has a relativist touch. We have to view the impact of alcohol and temperance on a given society; and for us, the degree of constitutional restriction and the strategy of meaningful enforcement will naturally depend on the Third World setting, the ethos of our people, the economic compulsions of today and of human tomorrow. Societal realities shape social justice. While the universal evil in alcohol has been indicated the particularly pernicious consequence of the drink evil in India may be useful to R r remember while scanning the. rationale of an Indian temperance measure. Nearly four decades ago, Gandhiji, articulating the inarticulate millions' well- being, wrote:

The most that tea and coffee can do is to cause a little extra expense, but one of the most greatly felt evils of the British Rule is the importation of alcohol.. that enemy of mankind, that curse of civilisation-in some form or an other. The measure of the evil wrought by this borrowed habit will be properly gauged by the reader when he is told that the enemy has spread throughout the length and breadth of India, in spite of the

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religious prohibition for even the touch of a bottle containing alcohol pollutes the Mohammedan, according to his religion, and the religion of the Hindu strictly prohibits the use of alcohol in any form whatever, and yet alas ! the Government, it seems, instead of stopping, is aiding and abetting the spread of alcohol. The poor there, as everywhere, are the greatest sufferers. It is they who spend what little they earn in buying alcohol instead of buying good food and other necessaries It is that wretched poor man who has to starve his family, who has to break the sacred trust of looking after his children, if any, in order to drink himself into misery and premature death. Here be it said to the credit of Mr. Caine, the ex-Member for Barrow, that, he undaunted, is still carrying on his admirable crusade against the spread of the evil, but what can the energy of one man, however, powerful, do against the inaction of an apathetic and dormant Government. (The Collected Works of Mahatma Gandhi pp.29-30)"

23. Parenthetically speaking, many of these thoughts may well be regarded by Gandhians as an indictment of governmental policy even to-day."

(Emphasis supplied)

xv) It is also apt to refer 'sayings' of Famous Men with regard to

the prohibition, which is as under:

20. In this country, great value is attached to the sayings of great men. Their sayings can be collected and can form the basis of education. A few illustrations will not be without interest. The educators will be well advised to collect such saying as they are bound to appeal to almost every body. Dr. Adam Clark "In the bottle, discontent seeks for comfort; cowardice for courage; bashfulness for confidence; sadness for joy; and all find ruin."

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Sir Andrew dark "As I looked at the hospital wards today and saw that seven out of ten owed their diseases to alcohol, I could but lament that the teaching about this question was not more direct, more decisive, more home-thrusting than ever it had been. Can I say to you any words stronger than these? It is when I myself think of all this that I am disposed to give up everything and to go forth upon a Holy Crusade, preachig to all men."

Thomas Edison

"Thomas Edison, the great inventor had a firm faith in a saloon- less country and an alcohol-freed world."

Mahatma Gandhi "If I ever have an opportunity to rule India, in my first half hour I will close up all the toddy shops without compensation. And I am much more against cigar and cigarettes than against drink. But do not make the mistake that between drink and tobacco, drink is a lesser evil. No. If cigarette is Beelzebub, then drink is Satan.

I hold drink to be more damnable than thieving and perhaps even prostitution. Is it not often the parent to both I ask you to join the country in sweeping out of existence the drink revenue and abolishing the liquor shops.

Let me, therefore, re-declare my faith in undiluted prohibition before I land myself in deeper water. If I was appointed dictator for one hour for all India, the first thing I would do would be to close without compensation all the liquor shops, destroy all the toddy palms such as I know them in Gujarat, compel factory owners to produce humane conditions for their workmen and open refreshment and recreation rooms where these workmen would get innocent drinks and equally innocent amusements. I would close down the factories if the owners pleaded for want of funds."

Grant "Give me the sober man, the absolute teetotaller every time. He is dependable. If I had the greatest appointive powers in the country, no man would get even the smallest appointment from me unless he showed proof of his absolute teetotalism. If I could, by offering my body a sacrifice, I'd thank the Almighty for the privilege of doing it."

Abraham Lincoln

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"Whereas the use of intoxicating liquor as a beverage is productive of pauperism, degradation and crime, and believing it is our duty to discourage that which produces more evil than good, we, therefore, pledge ourselves to abstain from the use of intoxicating liquor as a beverage.

The use of alcohol beverages has any defenders but no defence. Lincoln in his famous Washington's birthday address said:

"Whether or not the world would be vastly benefited by a total and final banishment from it of all intoxicating drinks seems to me not now an open question. Three-fourths of mankind confess the affirmative with their lips, and I believe all the rest acknowledge it in their hearts".

(Emphasis Supplied)

xvi) In view of the above, it is the fundamental duty of the citizens

to take all precautions to avoid road accidents and deaths and also to

follow the guidelines issued by the State and the Central Governments

from time to time on 'road safety'.

7. CONCLUSION:

i) This Court has previously held that under the M.V. Act, the

Police Officers do not have power to take custody of the vehicle driven

under intoxicated condition and directed the authorities / officials who

have custody of the vehicle in question to release the same on production

of certificate of registration relating to the said vehicle and on production

of proof of identity and also a valid driving license.

ii) In view of the above said discussion and the relevant provisions

and also considering the principle laid down by the Apex Court as well as

this Court, this Court is of the considered view that the following

directions are required to be issued to the Police Authorities to be

followed:

KL,J W.P.No.1647 of 2021 & batch

(a) If the driver / rider of the vehicle is found under the

influence of Alcohol, he/she should not be allowed to drive

the vehicle. However, if the police finds other person

accompanying the driver/rider not in intoxicated condition

and having a valid driving license, shall permit such person

to drive the vehicle without seizing/ detaining the vehicle,

subject to Section - 202 of the M.V. Act, 1988;

(b) If there is no other person other than the person who drives

the vehicle in an intoxicated condition, then the concerned

Police Officer or the intoxicated driver shall immediately

inform any nearest relative or friend to take back the custody

of the vehicle;

(c) If no one comes to take back the custody of the vehicle, then

the concerned Police Official shall temporarily take

possession of the vehicle, and keep the vehicle in a nearest

police station or any other appropriate authorized place for

safe custody. However, it is made clear that the Police do

not have power to detain / seize vehicle on the ground that

its driver/rider drove it in an intoxicated condition.

(d) The Police or any other Official who has the custody of such

vehicle shall release the same either to the owner or any

authorized person on production of certificate of registration

(RC) of the said vehicle, proof of identity and a valid driving

license;

KL,J W.P.No.1647 of 2021 & batch

(e) If the concerned Police come to a conclusion that

prosecution of driver or owner or both is necessary, he shall

file charge sheet against him/them before the concerned

Magistrate within three (03) days from the date of seizure of

vehicle. The vehicle shall be released by the Officer who

detained it after prosecution is completed under intimation

to the concerned Regional Transport Authorities;

(f) Learned Magistrates are directed to receive the charge sheets

within three (03) days from the date of seizure in

compliance of Rule - 448-A (iv) of the Telangana State

Motor Vehicles Rules, 1989 if the charge sheets are

otherwise in order.

(g) The Police Officers of the State are directed to strictly

follow the procedure laid down under Rule - 448-A of the

T.S. Motor Vehicles Rules, 1989.

(h) If no one claims the custody of vehicle, the police shall take

necessary steps in accordance with law;

(i) Any breach of the above directives will amount to Contempt

and necessary proceedings will be initiated against the

concerned Police.

iii) With the above directions, this batch of Writ Petitions is

disposed of.

iv) However, in the circumstances of the case, there shall be no

order as to costs.

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As a sequel, the miscellaneous petitions, if any, pending in the writ

petitions shall stand closed.

_________________ K. LAKSHMAN, J 29th October, 2021

Note:

1. L.R. Copy to be marked

2. The Registrar (Judicial) is directed to circulate a copy of this common order to the DGP, Telangana State as well as all the learned Magistrates in the State of Telangana with instructions to follow the aforesaid directions. (B/O.) Mgr