VANKUDOTH MOHAN DUNDO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in C.O.R.No.103 of 2021, pending on the file of Mahabubabad Prohibition and Excise Station, Mahabubabad District. The petitioners herein are accused Nos.1 and 2 in the above said crime. The offences alleged against them are under Section 7(A) read with Section 8(e) of the Telangana State Prohibition Act, 1995 and Section 34(e) of the Telangana Excise Act, 1968.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the record.

(3.) The allegations against the petitioners herein are with regard to illegal transportation of 1150 kgs., of jaggery, 10 liters of ID liquor and 50 kgs., of alum.