VELUGANTI VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.159 of 2022 of Special Enforcement Bureau Station, Rajamahendravaram South.

(3.) It is the case of the prosecution that when the police were conducting raids to detect prohibition offences that they found one person at the scene of offence stirring with stick in a plastic drum and after seeing the police that the said person ran away from the scene of offence. Police found 600 liters of F.J Wash at the scene of offence. It is stated 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.