UPPALAPATI DHANUNJAYAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.120 of 2021 of Special Enforcement Bureau Station, Chirala, Prakasam District.

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

(3.) The petitioner is A-5 in Crime No.120 of 2021 of Special Enforcement Bureau Station, Chirala, Prakasam District. A case under Section 34(a) of the A.P. Excise Act was registered against the petitioner along with the other accused on the ground that they are found to be in possession of liquor bottles.