PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as ' Cr.P.C .' for short) seeking to enlarge the petitioner on anticipatory bail in the event of his arrest in FIR(Crime) No.77/2021- 22/10021E/200206 of Vijayapur Sub-Division(Indi Jurisdiction) Excise Police Station, registered for the offences punishable under Ss. 14, 15, 32, 38(A) of Karnataka Excise Act, 1965.

(2.) On the basis of the complaint lodged by Excise Inspector the above said case came to be registered. It is alleged that on 30/5/2022 the said complainant received a credible information that the petitioner is selling liquor illegally. Accordingly, himself and his staff along with panchas all visited the said Sai Dhaba and they found some persons taking liquor in the said Dhaba. After seeing this Excise officials, they tried to ran away. The excise officials found in Dhaba tetra packets containing liquor of 5.944 ltrs worth of Rs.2,986.00. The Excise officials seized the same and registered the case.

(3.) Heard Sri.Shivanand V. Pattanashetti, learned counsel for the petitioner and Sri.Gururaj V. Hasilkar, learned High Court Government Pleader for the respondent-State.