Telangana High Court
R. Raju vs The State Of Telangana, on 27 February, 2020
Author: T.Vinod Kumar
Bench: T.Vinod Kumar
THE HON'BLE SRI JUSTICE T.VINOD KUMAR
WRIT PETITION No.3374 of 2020
ORDER:
This writ petition is filed questioning the action of respondents in detaining the vehicle Honda CB Shine WF Disc Motor Cycle bearing registration No.TS08 GD 2566 of the petitioner and to declare the same as illegal, arbitrary and unconstitutional.
2. Heard the learned counsel for the petitioner and the learned Government Pleader for Home for respondents.
3. The case of the petitioner is that he is the owner of the vehicle in question, and that on 31.01.2020 at about 08-00 pm, he gave his vehicle to his friend one Kavadi Srinivas, and when the said kavadi Srinivas reached Moosapet X Road, Baalanagar Traffic Police jurisdiction, the 3rd respondent and other constables who were deployed there to check vehicles and to determine whether the drivers of those vehicles were in inebriated condition or not, stopped him and subjected him to breath analyzer test and alleged that he is in an inebriated state and seized his vehicle, and that the said vehicle is presently lying at Balanagar Traffic Police Station in the open space and he was also issued with e-challan mentioning violations under Sections 185 (a) and 130/177 of the Motor Vehicles Act, 1988 (for short, 'the M.V.Act'), which are not applicable to drunk and driver cases. The grievance of the petitioner is that the 3rd respondent has no jurisdiction to detain his vehicle.
4. Learned Assistant Government for Home, on instructions, submits that the petitioner is the owner of the vehicle, but on 31.01.2020 at about 08-00 pm, one Kavadi Srinivas was found driving the vehicle, and when he reached Moosapet X Road, Baalanagar Traffic Police jurisdiction, the respondent police stopped him and subjected him to breath analyzer test and found 77 alcohol reading and since the petitioner was not in a position to drive the vehicle and 2 as he did not produce the relevant documents, the police authorities have taken safe custody of the vehicle temporarily and placed the vehicle at the 3rd respondent police station by exercising powers under Section 207 of the M.V.Act. Learned Assistant Government Pleader would further submit that from the documents annexed to the writ petition, it is clear that the petitioner is the owner of the vehicle as per the certificate of registration issued by the Transport Department of Telangana and one Kavadi Srinivas was driving the vehicle on the said date. He would further submit that if the petitioner/owner and the driver of the vehicle in question along with their proof of identity and relevant documents of the vehicle appear before the concerned police authorities with whom the vehicle is in safe custody and on paying the prescribed fine, the vehicle would be released to the petitioner/owner of the vehicle.
5. Having regard to the above said submissions and in the peculiar facts and circumstances of the case, the petitioner is directed to appear before the 3rd respondent authority along with the driver of the vehicle with proof of their identity and relevant documents of the vehicle in question. Upon the petitioner and the driver of the vehicle approaching the 3rd respondent or other official, who has the safe custody of the vehicle in question and making an application for release of the vehicle together with relevant documents, the said authority shall consider the same and release the vehicle to the petitioner/owner forthwith by collecting fine as prescribed under the M.V.Act for non-production of documents and also if such vehicle is not involved in any other case.
6. Subject to the above observation, the Writ Petition is disposed of. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
_____________________ JUSTICE T.VINOD KUMAR Date:27.02.2020 grk