MATTA BALA VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed by the petitioner/Accused, seeking to grant pre-arrest bail in Crime No.82 of 2022 of Ravulapalem Police Station, East Godavari District, registered for the offences punishable under Ss. 34(a) read with 9 of Andhra Pradesh Excise Act,1968.

(2.) The case of the prosecution, in brief, is that on 22/2/2022, on reliable information, the Sub Inspector of Police, Ravulapalem Police Station, along with staff conducted raid and caught two persons who are at shopping complex in suspicious manner and they confessed that one Kusumanchi Venkata Thrinadh dumped whiskey bottles in the shopping complex godown without any license or permission from the authorities. Later, the Police seized 9200 liquor bottles worth Rs.2,39,200.00. Hence, the above crime was registered.

(3.) Heard Sri Mangena Sree Rama Rao, learned counsel for the petitioner and learned Special Assistant Public Prosecutor for the respondent-State.