Smt. G.Rathnamala vs The State Of Telangana
2026 Latest Caselaw 284 Tel

Telangana High Court

Smt. G.Rathnamala vs The State Of Telangana on 1 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

      THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

             CRIMINAL PETITION No.3600 of 2026

                         Date: 01.04.2026
Between:

Smt. G. Rathnamala
                                                            ...Petitioner
                                  AND

The State of Telangana,
Through S.H.O., Chandanagar Police Station,
Cyberabad Commissionerate, R.R.District,
Rep. by its Public Prosecutor,
High Court, Hyderabad.
                                                          ...Respondent

                               ORDER

This Criminal Petition has been filed seeking a direction to

the Station House Officer, Chandanagar Police Station,

Cyberabad Commissionerate, Ranga Reddy District to release

the vehicle, namely, Maruthi Swift Dzire Car, bearing

registration No. TG-07-AE-8726, which was seized in Crime

No.1373 of 2025.

2. Heard Mr. N. Ravi, learned counsel for the petitioner and

Mr. Jithendar Rao Veeramalla, learned Additional Public

Prosecutor for the respondent.

3. Learned counsel for the petitioner submitted that the

husband of the petitioner was arrayed as accused No.2 in Crime

No.1373 of 2025 for the offences under Section 8(c) read with 22

(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985

(for short 'NDPS Act') and he is in judicial custody since

23.11.2025. The vehicle of accused No.2 was seized in the above

said crime. The petitioner, who is the wife of accused No.2 filed

the present petition, seeking interim custody of the vehicle

namely, Maruthi Swift Dzire Car, bearing registration No. TG-

07-AE-8726 on the ground that it was seized on 22.11.2026 and

the major portion of the investigation is completed. The

petitioner and her family members are using the said vehicle for

their personal purpose. Unless the subject vehicle is released, it

will be damaged and subject vehicle is not involved in any other

crime except the present crime and, therefore, requested this

Court to release the subject vehicle.

4. The above said submissions have not been disputed by

the learned Additional Public Prosecutor requested.

5. Taking into consideration the peculiar facts and

circumstances of the case, this Court is inclined to grant

interim custody of the vehicle, namely, Maruthi Swift Dzire Car,

bearing registration No. TG-07-AE-8726 to the petitioner on the

condition that the petitioner shall execute a personal bond for a

sum of Rs.1,00,000/- (Rupees One Lakh only) with two sureties

to the satisfaction of the S.H.O., Chandanagar Police Station,

Cyberabad. The petitioner shall also furnish an undertaking

that the petitioner or any other family members shall not

alienate the vehicle or change its physical features and the

petitioner or accused No.2 or any other family members shall

produce the vehicle before the Investigating Officer as and when

required. The S.H.O., Chandanagar Police Station, Cyberabad

shall write to the RTA Authority not to transfer the vehicle in

favour of any third party without clearance from the Police

Department. It is needless to state that release of the vehicle is

subject to the orders that may be passed by the concerned

officer pursuant to the enquiry to be conducted under the

provisions of the NDPS Act.

6. Accordingly, the criminal petition is disposed of.

Pending miscellaneous applications, if any, shall stand

closed.

______________________________ JUSTICE J. SREENIVAS RAO

01.04.2026

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