SANDESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel Sri N.L.Batakurki appearing for petitioners and learned High Court Government Pleader for respondent-State.

(2.) This petition is filed under Sec. 482 of Cr.P.C. with the following prayer.

(3.) Brief facts of the case are as under: On credible information excise officials raided the shop of the petitioners without search warrant and seized the illicit liquor and drafted a mahazar on 21/4/2020. Thereafter words, a report came to be filed by the excise officials, which was registered in Crime No.45/2019 for the offences punishable under Ss. 32, 34 and 38(A) of the Karnataka Excise Act.