RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as ' Cr.P.C .' for short) seeking to enlarge the petitioner on anticipatory bail in the event of his arrest in Crime No.40/2021- 22/3303SIE:1/330303, of Excise Department, Sub-Division Shahapur, Range Yadgiri, Dist. Yadgiri, registered for the offences punishable under Ss. 13, 14, 15, 32(1), 34 & 34(A) of Karnataka Excise Act (hereinafter referred to as 'Act' for short), pending on the file of Civil Judge & JMFC (Jr.Dn.) Yadgiri.

(2.) The brief case of the prosecution case is that on 14/6/2022, the complainant on receiving the credible information raided at 5:30 p.m. in Putpak Tanda, the house and open space belong to accused Nos.2 and 3 and found that accused No.1 has stored, 10 ltrs of illicit liquor in two plastic bottles having capacity of 5 ltrs each, 990 ltrs of rotten jiggery stored in plastic barrels; 175kgs of Navasagar tablets stored in 7 carton boxes containing capacity of 25 kgs each thereby case is registered against the petitioner and others for the above said offences.

(3.) Heard Sri. Ganesh Naik, learned counsel for the petitioner and Sri.Veeranagouda Malipatil, learned High Court Government Pleader for the respondent-State.