CHITIKINA VEERABABU 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.191 of 2022 of Special Enforcement Bureau Station, Rajamahendravaram South, East Godavari District.

(3.) A case under Sec. 7B r/w Sec. 8B of the Andhra Pradesh Prohibition (Amendment) Act, 2020, was registered against him in the above crime.