HARISH T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed to set aside the judgment and order dtd. 3/10/2013 passed by the II Additional District and Sessions Judge, D.K., Mangaluru in Crl.A.No.111/2012 and the order dtd. 26/4/2012 passed by the Authorized Officer and Deputy Commissioner of Excise, Dakshina Kannada, Mangaluru in No.SDK/33/DTCR/2010-11.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case of the prosecution is that accused Nos.1 and 2 were transporting 48 bottles of Windsor Deluxe Whisky measuring 180 ML each which were kept in a box for which the accused were not having any license or permit. Out of the seizure, 2 bottles were sent for examination and confiscation proceedings was initiated against the petitioner by the Deputy Commissioner of Excise, Dakshina Kannada, Mangaluru and confiscated the vehicle vide order dtd. 26/4/2012. The same has been challenged before the Sessions Judge in Crl.A.No.111/2012 and the Sessions Judge in the appeal also, confirmed the order of confiscation. Hence, the present revision petition is filed before this Court.