MANOJ KUMAR MUTTA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal has been preferred by the appellant against the order dtd. 5/12/2025 in Criminal Petition No.12215 of 2025 passed by the High Court of Andhra Pradesh at Amaravati wherein the High Court has refused to grant anticipatory bail to the appellant in the subject First Information Report [For short, "the FIR"] being Crime No. 171 of 2025 registered at Bhavanipuram Prohibition and Excise Police Station, NTR District, registered for the alleged offences punishable under Ss. 34(a) read with Ss. 34(1)(i), 34(1)(ii) and 34(e) read with Ss. 50B(b), 34(f) read with Ss. 34(2) and 34(h) read with Ss. 34(2) and 34(h) read with Ss. 34(2) and 36(1)(b & c) read with Ss. 36(1)(i) and 37(b) read with Ss. 37(i) and 50 read with Sec. 50B(b) of the Andhra Pradesh Excise Act, 1968.

(3.) The appellant is a businessman engaged in the business of manufacture of plastic and aluminum bottle caps through his establishment 'Sha Misrimal Hirachand Empty Glass Bottles Wholesale' at Vijayawada, having duly registered under the Andhra Pradesh Shops and Establishments Act.