TEEGIREDDY DURGA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 438 of Code of the 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.1301 of 2021 of Special Enforcement Bureau Station, Rajamahendravaram South, East Godavari District for the offence punishable under Section 7-B read with 8-B of A.P.Prohibition (Amendment) Act.

(2.) The case of prosecution is that on 04.10.2021 at about 6.00 a.m. on receipt of reliable information, the respondent police along with staff proceeded to scene of offence and found one person with white mica bag and on seeing them, he left the mica bag and ran away from the scene of offence and found 15 liters of ID liquor and registered the present crime.

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