SHIVARAJ Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.3 challenging the proceedings in C.C.No.4798/2022 on the file of the Prl. Senior Civil Judge and CJM, at Raichur, for the offences punishable under Ss. 32 and 34 of the Karnataka Excise Act.

(2.) It is case of the prosecution that the accused Nos.1 and 2 were transporting the liquor unauthorizedly and the accused No.3 had lent the vehicle to the accused No.1 to transport liquor illegally.

(3.) The cognizance taken of the aforesaid offences by the learned Magistrate, is impugned in this petition by petitioner - accused No.3.