KANUTALA RAVINDER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Assistant Public Prosecutor, who is representing the respondent.

(2.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. seeking the Court to quash the proceedings that are pending against the petitioner, who is arrayed as accused No.2 in C.C.No.102 of 2013, which is pending on the file of the Court of Judicial Magistrate of First Class at Armoor, Nizamabad District.

(3.) Through the material produced, what could be culminated and gathered by this Court is, that the Sub Inspector of Police for Prohibition and Excise, Bheemgal, charge sheeted the petitioner and another alleging that they committed offence punishable under Sec. 7-A r/w. Sec. 8(e) of the Telangana Prohibition Act, 1995 as well as under Sec. 34(e) of the Telangana Excise Act, 1968.