PILLI BALARAM 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/accused No.2 on bail in the event of his arrest in connection with Crime No.344 of 2019 of Prohibition and Excise Station, Pithapuram, East Godavari District registered for the offences punishable under Section 7(A) read with Section 8 (e) of the Andhra Pradesh Prohibition Act, 1995 (for short the Act ).

(2.) The case of the prosecution is that on 19.09.2019 at 11.00 a.m., accused Nos.1 and 2 were found with a polythene bag near Durgamma temple within the limits of Nagasingapuram Village, Pithapuram Mandal. On seeing the Police, the accused tried to escape and accordingly, accused No.2 escaped and accused No.1 was detained by the Police. The Police found that the said bag contained ID liquor of twenty liters. On enquiry, accused No.1 revealed their identity and stated that the said liquor was purchased by them from an unknown person in order to sell it in lose for profit. Then, accused No.1 was arrested and the liquor was seized.

(3.) Heard learned counsel for the petitioner and the learned Public Prosecutor for the respondent-State.