SURESHA J.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under Sec. 438 of Cr.P.C for enlarging them on anticipatory bail in the event of their arrest in Crime No.127/2022 of Electronic City Police Station registered for the offence punishable under Ss. 36(1)(G) of the Karnataka Excise Act, 1965 and Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act , 2015.

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent - State. Perused the records.

(3.) The brief facts of the case are that on 26/6/2022 at 6.30 hours on the basis of the complaint presented by ASI before the SHO, Electronic City Police Station, case came to be registered in Crime No.127/2022. The allegations made in the report is that the complainant and Police staffs were engaged in verifying the bar and restaurants at 5.25 p.m., and when they noticed that at Akshaya Bar and Restaurant on Bettadasanapura Main Road, the cashier was selling liquor bottles to a minor aged about 16 years. They apprehended the minor, and on interrogation, the minor informed them about the purchase of Kingfisher Strong Premium Beer bottles from petitioner No. 1 -Suresh Shetty, the cashier. On further interrogation, it came to know that in order to earn money, the petitioner No.1 sold Beer bottles to the minors. In this regard the complaint came to be registered.