PEDIREDLA SRINU Vs. STATE OF A.P.

JUDGEMENT

(1.) A2 in Crime No. 355 of 2022 of Special Enforcement Bureau Station, Rajamahendravaram North, East Godavari District, filed this Criminal Petition under Sec. 438 of Criminal Procedure Code, 1973, seeking pre-arrest bail.

(2.) The case of the prosecution as per mediators' report is that on 24/4/2022 at about 8:30 am, when Police were conducting raid at D. No. 19-2-1/229, Adhamma Dibba Area, they saw mob and on seeing the Police, the said mob disbursed from the scene of offence. Police found one female sitting at the spot and seized 75 liters of liquor from her possession. On questioning that lady confessed that she purchased liquor from A2. Basing on the said report, the present crime is registered for the offence punishable under Sec. 7(B) read with 8(B) of the Andhra Pradesh Prohibition (Amendment) Act, 2020 and petitioner is arrayed as A2.

(3.) Heard Sri Parameshwar Rao, learned counsel representing Sri P. Ramesh, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.