KETHA NAGARAJU 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/accused in the event of his arrest in connection with Crime No. 432 of 2020 of special Enforcement Bureau Station, Polavaram registered for the offences punishable under 7(B) read with 8(B) of the Andhra Pradesh Prohibition (Amendment) Act, 2020.

(2.) The case of prosecution is that on 23/10/2020 at about 5:30 P.M. the Sub-Inspector, Special Enforcement Bureau, C.I. of Police, Polavaram along with their staff proceeded to Tadipudi village limits and found one person coming by a bike and on seeing the Police he left the bike and ran away. The Police could identify him as the petitioner. On inspection of the bike, the Police found 10 liters of ID Arrack in a bag which was hanged to side of the bike and the same were seized. Basing on the same, the present crime is registered.

(3.) Heard Sri Kancharlapalli Siva, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.