M. NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking prearrest bail to the petitioner/A-1 in the event of his arrest in connection with Crime No.98 of 2021 of Excise Station Macherla, Narsaraopeta Excise District, Guntur District, wherein the petitioner is alleged to have committed the offences punishable under Section 34(A) and 50-B(1) of A.P. Excise Act, 1968.

(2.) The case of the prosecution is that 13.06.2021 on credible information by the excise officials, they secured the mediators at Adigoppala village and proceeded to scene of offence, where they found A-3 to A-6, who were shifting liquor cartons from a car and on verification, the police found total 1680 nip bottles of various brands. On enquiry, A-3 confessed that he purchased the said liquor from A-1 and A-2 and selling to A-5 at higher prices and while they were shifting the liquor in Tata Indica Vista Car bearing No.AP21 BF 7831. Then the excise police arrested the accused and seized the contraband under the cover of mediators report. Basing on the same, the present crime was registered.

(3.) Heard Sri Challa Srinivas Reddy, learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.