M.R. THAMMANNA Vs. EXCISE POLICE INSPECTOR, HASSAN

JUDGEMENT

(1.) The petitioner has filed this petition under Section 438 of Cr.P.C. praying for grant of anticipatory bail. It is stated in the petition, the petitioner is innocent of the offences alleged against him and he has not committed any offence and he is ready to abide by all conditions that may be imposed. Therefore, the petitioner has prayed for grant of anticipatory bail.

(2.) It is alleged, that on 24-12-2009, the complainant raided and seized 20 litres of liquor, one steel bucket and one plastic pot. It is alleged, the petitioner was illegally tapping and selling the arrack. A case in crime No. 17/2009 of Excise Police Hassan, has been registered for the offences punishable under Sections 13(1)(c), 15, 32(1), 38(a) of Karnataka Excise Act. After investigation charge sheet has been filed.

(3.) The learned Counsel for the petitioner contended that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. She also submitted that the petitioner was granted anticipatory bail and now the Trial Court has issued warrant and therefore, the petitioner can be granted anticipatory bail.