Syed Tayyab Ali vs The State Of Telangana
2026 Latest Caselaw 628 Tel

Telangana High Court

Syed Tayyab Ali vs The State Of Telangana on 10 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

            CRIMINAL PETITION No.5416 of 2026

                          Date: 10.04.2026

Between:

Syed Tayyab Ali
                                                     ...Petitioner
                                 AND

The State of Telangana.
                                                   ...Respondent

                             ORDER

This Criminal Petition has been filed by the petitioner,

seeking to quash the order in Crl.M.P.No.179 of 2026 in

Crime No.582 of 2025 on the file of the Junior Civil Judge-cum-

Judicial Magistrate of First Class, Vemulawada.

2. Heard Mr.T.Ram Prasad, 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

petitioner is the owner of the vehicle, namely, Ashok Leyland

Lorry, bearing registration No.KA-56-1288 and the same was

seized by the police, Vemulawada, in Crime No.179 of 2026 and

since then it was in the custody of the Station House Officer,

Vemulawada Town Police Station. The petitioner has not been

made as an accused and has not committed any offence. The

petitioner had approached the trial Court and filed Crl.M.P.No.179

of 2026 seeking interim custody of the said vehicle. The trial Court

without properly considering the contentions of the petitioner has

erroneously dismissed the petition on the ground that the said

Court is not having jurisdiction, though the trial Court is having

jurisdiction to adjudicate the petition at the crime stage. He further

submitted that the petitioner is depending upon the income arrived

from the said vehicle. Unless the said vehicle is released, the

petitioner will be put to great hardship. The petitioner is ready and

willing to abide by any conditions that may be imposed by this

Court and, therefore, requested this Court to release the said

vehicle.

4. Per contra, learned Additional Public Prosecutor submitted

that the petitioner shall furnish sureties and shall give an

undertaking not to alienate the said vehicle in favour of any third

party or create any third party interest.

5. Having considered the rival submissions made by the

respective parties and upon perusal of the record, it reveals that

Ashok Leyland Lorry, bearing registration No.KA-56-1288 was

seized by the police, Vemulawada, in Crime No.179 of 2026.

According to the learned counsel for the petitioner, the said vehicle

is under the control of the Station House Officer, Vemulawada

Town Police Station.

6. Taking into consideration the peculiar facts and

circumstances of the case, this Court is inclined to grant interim

custody of the vehicle, namely, Ashok Leyland Lorry, bearing

registration No.KA-56-1288, in favour of the petitioner on his

executing a personal bond for a sum of Rs.50,000/- (Rupees Fifty

Thousand only) with two sureties to the satisfaction of the Station

House Officer, Vemulawada Town Police Station. The petitioner

shall also furnish an undertaking that he shall not alienate the said

vehicle or change its physical features. The Station House Officer,

Vemulawada Town Police Station shall write to the RTA Authority

not to transfer the said vehicle in favour of any third party without

clearance from the Court. It is needless to state that the petitioner

shall produce the said vehicle before the Investigating Officer or

before the concerned Court whenever they are required.

7. Accordingly, the criminal petition is disposed of.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ JUSTICE J. SREENIVAS RAO 10.04.2026 Note: Issue CC tomorrow b/o.

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