REMIDI SRINIVAS REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the respondent State.

(2.) THE petitioners are A3 and A4 in C.C.No.379 of 2012 on the file of the Additional Judicial First Class Magistrate, Warangal. The police allegedly raided the kirana shop of A1 and seized some liquor bottles from the said shop in the presence of mediators.

(3.) SRI P.Prabhakar Reddy, learned counsel appearing for the petitioners would submit that except the mere assertion made by the Investigating Officer in the charge sheet that A1 confessed before him with regard to purchase of the liquor bottles from the Wine shop of A3 and A4, absolutely no material was collected by the Investigating Officer to show that A3 and A4 have authorized A1 to sell the liquor bottles from his kirana shop.