GUTTULA AYYAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 438 of Cr.P.C., is filed seeking to grant anticipatory bail to the petitioner herein/A2 pertaining to Crime No.189 of 2024 of SEB Station, Rajamahendravaram-North, registered for the offence punishable under Ss. 7-B read with 8-B of the A.P. Prohibition (Amendment) Act, 2020.

(2.) Heard Sri K.Bhagat Singh, learned counsel for the petitioner and learned Assistant Public Prosecutor for the Respondent-State.

(3.) Perused the record including additional grounds filed by the petitioner. It is seen that on 18/4/2024 the raiding party visited D.No.45- 46-47, 2nd street of Ambedkar Nagar of 13th Ward of Tadithota area of Rajamahendravaram Urban Mandal. In the said premises, raiding party found 45 liters of ID liquor. On the spot, A1 was arrested and remanded to judicial custody. The allegations against the present petitioner/A2 is that he was seen in front of the said premises and on seeing the police party, he ran away. The submissions of the prosecution would show that the premises from where contraband was seized, belongs to the grandmother of the petitioner herein. The submissions of the learned counsel for the petitioner which includes the grounds urged in the memo show that the petitioner has been doing dairy business at a different location and he has a cattle shed.