DEVENDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.' for short) for granting anticipatory bail in Karnataka Excise Department Ballaru Sub-Division Police Station Crime No.33/2021-22/0802DySE/080204 for the offence punishable under Ss. 11, 14, 15, 32(1) and 38(A) of Karnataka Excise Act.

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

(3.) The case of the prosecution is that on 14/12/2021 at 1.30 a.m., on receipt of credible information that liquors were transporting illegally in a private goods vehicle bearing No.AP22/AX-2627. When the police tried to intercept the vehicle, driver stopped the vehicle and ran away from the spot. On verification, they found 2880 Tetra packets of Haywards Whiskey containing 90 ml each kept in carton. After registering the case against unknown persons, the complainant-Excise police making hectic efforts to arrest this petitioner. Therefore, apprehending his arrest, has approached the District Court for bail, which came to be dismissed. Hence, the petitioner is before this Court.