KOTTA SRIRAMAMURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') to grant pre arrest bail to the petitioner/A-1 in the event of his arrest in connection with Crime No.4 of 2021 of Macherla Police Station, Guntur District, for the offences punishable under Sections 34(a) and 50-B (a) of Andhra Pradesh Excise Act (Amendment 2020).

(2.) On 09.04.2021, on receipt of credible information, SEB Inspector along with his staff and mediators proceeded to Adigoppala village and while checking the vehicles at about 9.00 p.m. one white colour car was coming from Durgi to Adigoppala village, then the police stopped the car and searched the car in the presence of mediators and found liquor bottles in the Dikki of the car, then they arrested the accused No.1 and 2, who transporting the liquor bottles.

(3.) Heard Sri Mangena Sree Rama Rao, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.