KOTHOLLA VENKATESH GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/accused, for grant of anticipatory bail in Crime No.11 of 2021 of P.S. Vikarabad Prohibition & Excise Station, registered for the offence punishable under Section 37(A) of the Telangana State Excise Act and Section 8(c) r/w.22 of NDPS Act.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that on 09.01.2021 when the Excise Officials visited the TFT shop of Kothagadi village of the petitioner, they found 11 plastic crates, each crate containing 12 bottles of toddy containing 650 ml in each toddy bottle and on suspicion, samples were drawn from the toddy and sent for chemical analysis and the Chemical Analyst opined that the sample is fermented toddy adulterated with Diazepam and Alprazolam and due to the consumption of the said adulterated toddy, several public suffered from ill-health. Hence, the FIR.