JULURI RAMBABU 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 charge sheet in C.C.No.166 of 2021 on the file of the learned Special Judicial Magistrate of First Class, Tiruvuru.

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

(3.) The petitioner is A-3 in C.C.No.166 of 2021 on the file of the learned Special Judicial Magistrate of First Class, Tiruvuru. He has been facing prosecution for the offences punishable under Sections 7(A) r/w 8(e) of the A.P. Prohibition Act, 1995, along with A-1 and A-2. The case of the prosecution is that A-1 and A-2 were found to be involved in manufacturing I.D. liquor and for the said purpose that they have purchased jaggery from the petitioner, who is A-3.