GANDHI RAMA RAO 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.") seeking pre-arrest bail to the petitioner/A2 in the event of his arrest in connection with Crime No. 227 of 2020 of Parvathipuram (R) Police Station, Vizianagaram District registered for the offences punishable under Sections 7(A) and 8(E) of the Andhra Pradesh Prohibition Act, 1995 (for short 'Prohibition Act').

(2.) The case of prosecution is that on 13.10.2020 at about 5:00 P.M. on receiving credible information the Sub-Inspector of Police, Parvathipuram Rural Police Station rushed to the outskirts of M.R. Nagaram village and while he was conducting vehicle search one Tavera car bearing No.AP 30 F 1789 which was coming from Alamanda (Odissa) towards Parvathipuram was stopped. On search the Police found 20 plastic canes each containing 20 liters of ID liquor total 400 liters of ID liquor with A1 and A1 was arrested. The petitioner herein is arrayed as A2 solely basing on the confession statement of A1 wherein he stated that the petitioner is doing ID liquor business and on his instructions A1 was transporting ID liquor to Parvathipuram from Alamanda to sell the same at higher price in Parvathipuram.

(3.) Heard Sri B.S.S.Prasad, learned counsel for the petitioner and the learned Public Prosecutor for the respondent-State.