LOTAVATH THOURYA NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quash of F.I.R in Crime No.6 of 2019 of Banaganapalli Prohibition and Excise Station, Kurnool District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(3.) The petitioners are A-1 to A-4 in Crime No.6 of 2019 of Banaganapalli Prohibition and Excise Station. A case under Sections 7-A r/w 8(e) of the A.P. Prohibition Act,1995, Section 34(e) of the A.P. Excise Act, 1968, and under Section Clause(3) of the GUR (Jaggery) Regular Orders, 1968, was registered against them.