ILLA SRINU Vs. STATE OF ANDHRA PRADESH
LAWS(APH)-2022-3-65
HIGH COURT OF ANDHRA PRADESH
Decided on March 04,2022

Illa Srinu Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

CHEEKATI MANAVENDRANATH ROY, J. - (1.)This criminal petition under Sec. 438 of Cr.P.C is filed to enlarge the petitioner on bail in the event of his arrest.
(2.)The petitioner is sole accused in Crime No.176/2022 of Special Enforcement Bureau Station, Rajamahendravaram South, Rajamahendravaram Urban District.
(3.)A case under Sec. 7-B read with Sec. 8-B of the Andhra Pradesh Prohibition (Amendment) Act, 2020, was registered against him in the above crime.


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