PILLI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner/A-3 on bail in the event of his arrest in connection with Crime No.221 of 2020 of Prohibition & Excise Station, Pithapuram, East Godavari District registered for the offence punishable under Section 7(A) r/w 8(e) of the Andhra Pradesh Prohibition Act, 1995.

(2.) The case of prosecution is that on 29.04.2020 at about 5.00 AM, the Prohibition & Excise Sub Inspector, Pithapuram along with his staff while patrolling for detection of Prohibition and Excise offences, the police found A-1 and A-2 while they were in possession and transportation of 20 LTrs of I.D Liquor on TVS motor cycle bearing registration No.AP 39 DK 8516. On interrogation A-1 and A-2 confessed that they purchased the said I.D liquor from the petitioner herein/A-3 of Kasivaripakalu Village and the same was transporting to their house for sale. The police seized the I.D liquor and also motor cycle. The police released the accused 1 and 2 by satisfying the explanation given by them for the notice under Section 41-A Cr.P.C subject to attend before the police as and when they require their presence. Basing on the same, the above crime was registered.

(3.) Heard Sri Yallabandi Ramatirtha, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.