KOMMU VIJAY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C. ") seeking pre-arrest bail to the petitioner/A1 in the event of his arrest in connection with Crime No.639 of 2021 of Piduguralla Town Police Station, Guntur District, registered for the offences punishable under Ss. 406 and 409 read with 34 of the Indian Penal Code, 1860.

(2.) The case of the prosecution is that basing on a report lodged by Inspector of Prohibition and Excise Department, APSBCL, Narasaraopet, wherein it was alleged that on surprise check conducted on 7/11/2021 it was found that petitioner, who is working as Supervisor of retail outlet code No.07268 situated in Pillutla Road, Piduguralla Municipality, has misappropriated stock for about 425 bottles worth of Rs.76,340.00, the present crime is registered in which the petitioner is arrayed as A1.

(3.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-state.