JULURI RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed seeking quash of F.I.R. in Crime No.78 of 2021 of Vissannapet Police Station, Krishna District.

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

(3.) A case in Crime No.78 of 2021 was registered by Vissannapet Police against the petitioner for the offence punishable under Section 34(e) of the A.P. Excise Act on the ground that the petitioner has sold black jaggery to other persons in this case, who are indulging in manufacturing illicit distilled liquor by using the said black jaggery.