G. PRASAD Vs. STATE OF A. P.

JUDGEMENT

(1.) This criminal petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking quash of F.I.R. in Crime No.242 of 2020 of Special Enforcement Bureau Station, Punganur, Chittoor District.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) The petitioner is the sole accused in Crime No.242 of 2020 of Special Enforcement Bureau Station, Punganur, Chittoor District. A case under Sec. 34(a) of the Andhra Pradesh Excise Act, 1968 (for short "the Excise Act") was registered against him on the ground that on 11/6/2020, the petitioner was found to be in illegal possession of two tetra packets of Raja Whisky of 90 ml each. Therefore, the aforesaid case under Sec. 34(a) of the Excise Act was registered against him.