D. Nagaraju Naidu vs The State Of Andhra Pradesh
2021 Latest Caselaw 1690 AP

Citation : 2021 Latest Caselaw 1690 AP
Judgement Date : 22 March, 2021

Andhra Pradesh High Court - Amravati

D. Nagaraju Naidu vs The State Of Andhra Pradesh on 22 March, 2021

Bench: R Raghunandan Rao

        THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO


             CRIMINAL PETITION No.1652 OF 2021

ORDER:-

             There is no representation for the Public Prosecutor.

        2.   In   the    present    case,   the     petitioner    assails

registration of FIR.No.353 of 2020 in Orvakal Police Station,

Kurnool District.       The said F.I.R was registered against the

petitioner on the ground that persons carrying black Jaggery

had been stopped in the course of vehicle check and these

persons had mentioned the name of the petitioner as one of the

persons involved in the transport of black Jaggery.

        3.   Sri K.Mohan Rami Reddy, learned counsel for the

petitioner would submit that black Jaggery is not prohibited

substance under the Andhra Pradesh Excise Act. He rely upon

the Judgment of a learned Single Judge of this Court dated

09.12.2020

in Crl.P.No.5667 of 2020.

4. A perusal of the complaint shows that the facts of

the present case are similar to the facts in Crl.P.No.5667 of

2020.

5. Accordingly, this Criminal Petition is allowed

following the order of a learned Single Judge dated 09.12.2020

in Crl.P.No.5667 of 2020 with a direction to the Station House

Officer, Orvakal Police Station, Kunool District to release the

black Jaggery seized in the above crime to the petitioner on

furnishing third party security worth of the said Jaggery.

Miscellaneous petitions, pending if any, in this Criminal

Petition shall stand closed.