Andhra Pradesh High Court - Amravati
Kodali Vara Prasad vs State Of Andhra Pradesh on 22 June, 2021
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
CRIMINAL PETITION NO.3083 OF 2021
ORDER:-
This Criminal Petition is filed under Section 438 of the Code
of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the
petitioner/A6 on bail in the event of his arrest in connection with
Crime No.41 of 2021 of Special Enforcement Bureau,
Narasaraopet, Guntur District registered for the offence
punishable under Section 34(a) and 50B(a) of the Andhra Pradesh
Excise (Amendment)Act, 2020.
2. The case of prosecution is that on 23.03.2021 at about 4.15
a.m., while the Inspector, Special Enforcement Bureau,
Narasaraopet and the Inspector, Special Enforcement Bureau,
Sattenapalli along with staff and mediators under the supervision
of Inspector, Special Enforcement Bureau, Narasaraopet, while
conducting raids at Mulakaluru X road, Narasaraopet to
Sattenapalli road, found one Mahindra Bolero PIKUPFB and 2 two
wheelers coming from Narasaraopet side and on seeing the police,
the persons in the Bolaro vehicle got down and ran away and the
police apprehended the two accused and on questioning, they
confessed that they are transporting the liquor bottles in the said
vehicle in the instance of the petitioner herein and on searching
the vehicle, the police found 8246 of 180 ml each of Bombay
Royal Whisky bottles. The police seized the said liquor bottles and
also arrested the accused and remanded them to judicial custody.
2
It is the case of prosecution that the petitioner secured the liquor
cartons from various sources and handing over the same to A8
and dispatched the same to different persons. Basing on the same,
Crime No.41 of 2021 of Special Enforcement Bureau,
Narasaraopet, Guntur District was registered.
3. Heard Sri Ambati Sudhakararao, learned counsel for the
petitioner/A6 and learned Public Prosecutor for the respondent-
State.
4. Learned counsel for the petitioner/A6 submits that as per
the confession of A2 to A4, one Dharmarao @ Vara Prasad brought
liquor cartons two times from Goa i.e., on 17.03.2021 and
13.04.2021 and unloaded the same besides vacant site of him.
Later Dharmarao @ Varaprasad called them and instructed them
to whom the liquor cartons to be distributed. It is also confessed
that Dharmarao @ Vara Prasad often changes his mobile numbers
regularly and the entire illegal liquor business was conducted by
Dharmarao @ Vara Prasad and Kondragunta Bapaiah Chowdary.
Learned counsel for the petitioner also submits that the
petitioner's name is Vara Prasad only and he filed a copy of aadhar
card to that effect. Learned counsel for the petitioner submits that
the petitioner is unconnected with the offence or the said
Dharmarao. He further submits that the Court below has directed
the police to follow the guidelines in Arnesh Kumar's case and
dismissed the petition. He submits that the petitioner would
co-operate with the investigation and his case may be considered
for grant of pre-arrest bail.
5. On the other hand, on instructions, learned Assistant Public
Prosecutor submits that the petitioner is the main person, who is
behind these activities. Further the judgment of the Hon'ble Apex
Court in Arnesh Kumar has no application to this case because
the punishment for the offences alleged is eight years and as such,
the question of following Section 41-A of Cr.P.C does not arise.
6. Taking into consideration all these aspects, this Court is not
inclined to grant pre-arrest bail to the petitioner. However, the
learned counsel for the petitioner submits that the petitioner/A6 is
ready to surrender before the Court below. On such surrender, if
an appropriate application is moved seeking bail, the Court below
shall consider the bail petition of the petitioner on the same day in
accordance with law.
7. Accordingly, this Criminal Petition is disposed of.
Consequently, miscellaneous applications pending, if any,
shall stand closed.
___________________________
LALITHA KANNEGANTI, J
Date :22.06.2021
MP
