RELANGI SIVA SHANKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of B.N.S.S for grant of anticipatory bail in the event of arrest of the petitioner/accused No.2 in connection with Crime No.239 of 2025 on the file of the Prohibition and Excise Station, Rajamahendravaram South, East Godavari District for the offence punishable under Sec. 7 (B) r/w 8 (B) of Andhra Pradesh Prohibition (Amendment) Act, 2020.

(2.) The learned counsel appearing for the petitioner would submit that on the basis of the confessional statement given by the accused No.1, the petitioner has been implicated in the said crime for the offence punishable under Sec. 7 (B), r/w 8 (B) of Andhra Pradesh Prohibition (Amendment) Act, 2020. In fact, he contends that the petitioner has not committed any offence as alleged by the prosecution and he was not found at the scene of offence for the offences punishable under Sec. 7B r/w 8B of Andhra Pradesh Prohibition (Amendment) Act, 2020. He further submits that without specific allegations against him that he had committed an offence, on statement made by someone the petitioner has been falsely implicated.

(3.) Having regard to the submissions made, this Criminal Petition is disposed of with the following conditions: