BOYA VEERESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C') is filed seeking pre-arrest bail to the petitioner in the event of his arrest in connection with Crime No.112 of 2021 of Halaharvi Police Station, Kurnool District.

(2.) The petitioner is A-2 in the above crime. A case under Sec. 34(A) of the A.P. Excise (Amendment) Act, 2020 is registered against the petitioner along with other accused.

(3.) It is the case of the prosecution that on 20/3/2021 at about 06.10 A.M., upon credible information, police reached the scene of offence at LLC Canal Bridge, outskirts of Bagapuram Village, Halaharvi Mandal and two motor cycles were coming from Sindhuvalam Village of Karnataka State. After seeing the police, they tried to escape by turning the vehicles. On examination of the caught hold person, who is A-1, A-1 stated about A-2 and he also confessed that they are selling Karnataka State liquor. Police seized two motorcycles and 8 carton boxes of 768 Karnataka State original choice whisky 90 ml tetra pockets. Therefore, it is stated that the petitioner along with other accused has committed the aforesaid offence.