VANKUDOTH MURALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.139 of 2021, pending on the file of Maripeda Police Station, Mahabubabad District. The petitioner herein is accused No.2 in the above said crime. The offences alleged against him are under Section 34(E) of the Telangana State Excise Act.

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

(3.) As per the complaint dated 13.07.2021, the allegation against the petitioner is that he is selling jaggery and alum at higher rates for the purpose of preparation of ID liquor.