KOMALI SATISH 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.') seeking pre arrest bail to the petitioner/A-2 in the event of his arrest in connection with Crime No.1203 of 2021 of Special Enforcement Bureau Station, Rajamahendravaram South for the offences punishable under Section 7(B) r/w 8(B) of Andhra Pradesh Prohibition (Amendment) Act, 2020.

(2.) The case of the prosecution in brief is that on 17.09.2021 the Sub-Inspector, Rajamahendravaram South along with staff conducted raids of prohibition offences and at the road margin chowk in Settibalija street, Chakakradwara bandham village of Rajanagaram mandal, they found one person standing with mica bag in his right hand. On suspicion, when the department persons questioned her, she revealed the mica bag containing I.D. Liquor. On verification, the mica bag contained 20 litres of I.D. Liquor in polythene covers, each cover containing 05 litres of ID Liquor with strong smell. The person revealed that, she has secured the said bag from the petitioner. The officials seized the same and registered the present case.

(3.) Heard Sri I. Balasubramanyam, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.