CHILUVURI SURENDRA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 of the Code of Criminal Procedure (for short "Cr.P.C.") seeking to quash the proceedings initiated against the petitioner/A.3 in Crime No.188 of 2021 registered on the file of Chinthalapudi Police Station, West Godavari District, for the offences punishable under Sec. 34 (a) of the A.P. Excise Act, 1968.

(2.) The petitioner herein is A.3. The Sub-Inspector of Police, Vetapalem registered a case in Crime No.188 of 2021 for the offence punishable under Sec. 188, 269, 270, 271 IPC and Sec. 34 (a) of the A.P. Excise Act, 1968, against the petitioner and others basing on the mediator's report. As per the mediator's report, on 31/5/2021, the Sub-Inspector of Police, Chintalapudi Police Station, on receipt of credible information about illegal transportation of liquor, after securing the mediators, proceeded to vacant shed beside new bus stand, Chintalapudi and found that there are liquor bottles 1.Blenders Pride 750 ml-12 bottles 2. Royal Stag-750 ml-4 bottles and 3.Mansion House 750 ml-1 bottle and the liquor bottles belongs to Telangana State and on enquiry they came to know that the shed belongs to the petitioner/accused No.1 herein and seized the bottles under the cover of mediator's report. Basing on the said mediator's report, the present crime has been registered against the petitioner/A.1.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.