RELANGI VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is the sole accused in Crime No.1772 of 2021 of Special Enforcement Bureau Station, Rajamahendravaram South, East Godavari District. A case under Sec. 7B r/w 8A of the Andhra Pradesh Prohibition (Amendment) Act, 2020, was registered against him in the above crime.

(3.) It is the case of the prosecution that on receipt of information relating to manufacturing of illicit liquor, that when the police reached the scene of offence, that one person, who was present at the scene of offence, ran away from the scene of offence after seeing the police and that the police have identified the said person, who ran away as the petitioner herein. Therefore, the petitioner is shown as accused in the above crime.