BABAVALI BABAFAKRODDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail in the event of their arrest.

(2.) The petitioners are A-2 and A-3 in Crime No.457 of 2020 of Gorantla Police Station, Ananthapuramu District.

(3.) The offences registered against them are under Section 34(a) of the A.P. Excise Act and under Sections 8(b)(i)(ii) of the A.P. Prohibition Act, 1955.