MANJUNATH G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of arrest of the petitioners/accused Nos.1 to 3 in FIR No.16/2022-23/2203Dy SE/220306 of Somwarpet Sub Division, registered for the offences punishable under Ss. 14(2), 15, 21(1), 32(1), 34, 38(A) and 43 of the Karnataka Excise Act, 1965, pending on the file of JMFC Court, Kushalnagar.

(2.) Heard the arguments advanced by the learned counsel for the petitioners and learned High Court Government Pleader for respondent-State and perused the records.

(3.) The allegations of the prosecution is that prohibitory order being promulgated by the Deputy Commissioner of Kodagu District regarding sale of liquor in entire Kodagu District from 24/8/2022 to 26/8/2022 and later on it is found that on 26/8/2022 at about 3.45 p.m. in Kushalanagar the petitioners were found selling the liquor illegally. Hence, this case came to be registered on the ground that they were found selling the liquor inspite of prohibitory order issued by the Deputy Commissioner.