EDDALA VENKATA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') to grant pre arrest bail to the petitioners/A-2 and A-3 in the event of their arrest in connection with Crime No.102 of 2021 of Atchampet Police Station, Guntur District, for the offences punishable under Sections 188, 269 of the Indian Penal Code, 1860 (for short 'I.P.C.') and Sections 34(a) of Andhra Pradesh Excise Act (Amendment 2020).

(2.) On 29.05.2021, on receipt of credible information, police personnel along with mediators went into the buddi shop of accused No.1, which is situated near Anjaneyaswamy statue, Cherukupalem village, Atchempeta Mandal. On seeing the police, accused No.1 tried to skulk away, then the police apprehended her and on enquiry, she confessed that she is selling liquor bottles and the same were brought by accused No.2 and 3.

(3.) Heard Sri G.Raju, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.