SAKE PAVAN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') has been filed on behalf of the petitioner/accused to grant anticipatory bail in connection with Crime No.359 of 2024 of Prohibition and Excise Station, Ananthapuramu circle, Ananthapuramu District.

(2.) A case has been registered against the petitioner/ accused for the offence punishable under Sec. 34 (a) (1) (ii) of the Andhra Pradesh Excise Act, 1968 (Amendment) Act, 2023 (for brevity 'the AP Excise Act')

(3.) Brief facts of the case of prosecution are that, on 28/12/2024 at about 5.00 p.m. basing on the credible information of the Inspector of Prohibition and Excise Inspector, Ananthapuramu, the Sub-Inspector of Police, Prohibition and Excise along with his staff reached Ashok Nagar of Ananthapuramu Municipal Corporation and while they were proceeding near the house bearing Door No.12/1/868, opposite street to Alekhya Function Hall, Ashok Nagar, Ananthapuramu Town, they found accused carrying two black luggage bags containing 42 defence liquor bottles; that the police tried to apprehend the accused, but he skulked from the scene; that the police seized the contraband under the cover of a Mediators Report, basing on which, a case in Crime No.359 of 2024 was registered for the aforesaid offence and investigated into.