VINAYAK RAMDAS BIDIKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are arraigned as accused Nos.1 and 2 have filed this petition under Sec. 482 of Cr.P.C to quash the criminal proceedings initiated against them in C.C. NO.1565/2022 on the file of J.M.F.C-III, Belagavi, for the offences punishable under Ss. 32, 34 and 38-A of Karnataka Excise Act (for short "K.E Act).

(2.) It is the case of the petitioner that a case in Crime No.25/2022 was registered for the offences punishable under Ss. 32, 34 and 38-A of K.E Act, alleging that on 3/4/2022 at 8.10 a.m., on receipt of credible information when complainant and others conducted raid and searched the house of petitioner No.1, he found large quantity of liquor worth Rs.5,42,440.00 and on inquiry he disclosed that petitioner No.2 has stocked the same. Thus, case was registered against petitioner Nos.1 and 2 and ultimately charge sheet came to be filed in C.C. No.1565/2022 which is being challenged in this petition.

(3.) Respondent has appeared through learned High Court Government Pleader.