BURRE VIGNESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Criminal Procedure Code ('Cr.P.C.' in short), seeking pre-arrest bail, by the petitioner/Accused No. 2 in Crime No. 509 of 2022 of Special Enforcement Bureau Station, Korukonda, Rajamahendravaram Urban District, registered for the offence punishable under Sec. 7-B read with 8-B of the Andhra Pradesh Prohibition (Amendment) Act, 2020.

(2.) The case of the prosecution, in brief, is that on 11/7/2022 at about 5.00 p.m., on credible information, the Sub-Inspector, Special Enforcement Bureau, Korukonda, along with staff and mediators, reached Burre Lakshmi (A1) house at Bobbililanka Village, Seethanagaram Mandal. At that time, on seeing the men in uniform, A1 escaped from there. Later, on search, the Police found 5 liters of ID liquor beside the said house and seized the same. Subsequently, when A1 was arrested on 28/7/2022, she confessed that A2, who is her husband purchases contraband on Godavari river bund and gives it to her for selling it in small sachets to get profit. Hence, the above crime was registered against the petitioner and another.

(3.) Heard Sri M.R.K. Chakravarthy, learned Counsel for the petitioner and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.