Telangana High Court
Aitha Srikanth vs The State Of Telangana on 1 December, 2025
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.35520 of 2025
THE 1ST DAY OF DECEMBER, 2025
Between:
Aitha Srikanth
...Petitioner
AND
The State of Telangana and three others.
...Respondents
TMD,J
WP_35520_2025
2
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.35520 of 2025
ORDER:
This Writ Petition arises out of the proceedings dated 14.11.2025 wherein under a cover of panchanama, the vehicle i.e., Eicher DCM Van bearing No.AP 10 W 6680 has been seized and a case in Crime No.359 of 2025 on the file of the Narsapur Police Station, Medak District, under Section 318 (4) of Bharatiya Nyaya Sanhita, 2023, Section 7(1) of the Essential Commodities Act, 1955 and Sections 17(c) and 17(e) of the Civil Supplied of Telangana State Public Distribution, has been registered. The petitioner is seeking to release the vehicle subject to confiscation proceedings under Section 6-A of the Essential Commodities Act, 1955 issued by the authorities.
2. Heard learned counsel for the petitioner, learned Government Pleader for Civil Supplies appearing on behalf of respondents No.1 to 3 and learned Government Pleader for Home appearing for respondent No.4. Perused the material on record.
3. Learned counsel for the petitioner submitted that the petitioner is the absolute and registered owner of the commercial Eicher DCM TMD,J WP_35520_2025 3 vehicle which is essential for his livelihood. Learned counsel for the petitioner further submitted that the seizure was made solely on suspicion without establishing any factual basis. There is no contraband or illegal commodity found in the petitioner's vehicle and there was no material to justify the aforesaid penal provisions.
4. In view of the above submissions, the respondents are directed to release the vehicle i.e., Eicher DCM Van bearing No.AP 10 W 6680 subject to the petitioner furnishing bank guarantee by way of fixed deposit for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) in favour of respondent No.2 and also furnishing undertaking that he will not alienate the subject vehicle or alter its nature or create any encumbrance on it. The release of the vehicle shall be subject to the outcome of the confiscation proceedings under Section 6-A of the Essential Commodities Act, 1955. The petitioner is directed to cooperate with the authorities by appearing on the date of hearing of proceedings under Section 6-A of the Essential Commodities Act, 1955 and for early conclusion of the said proceedings.
5. The Writ Petition is accordingly disposed of. No order as to costs.
TMD,J WP_35520_2025 4 Miscellaneous applications, if any, pending in this writ petition, shall stand closed.
____________________________ JUSTICE T. MADHAVI DEVI Date: 01.12.2025 NOTE: Issue C.C. by 02.12.2025 B/o. PNS TMD,J WP_35520_2025 5 THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI WRIT PETITION No.35520 of 2025 Date: 01.12.2025 NOTE: Issue C.C. by 02.12.2025 B/o. PNS