P.M. BIJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused in Crime No.80/2022-23 registered by Excise Inspector, Somwarpet Range, Kodagu District, for the offences punishable under Ss. 13(1)(a), 13(1)(f), 32(1) and 43 of the Karnataka Excise Act, 1965, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On credible information regarding preparation and sale of illicit liquor, on 16/4/2023, the Excise Constable, Somwarpet Range, Somwarpet had lodged the complaint before the Excise Inspector, Somwarpet Range, Kodagu District and after registering the FIR in Crime No.80/2022-23 for the aforesaid offences, raid was conducted on the house of the petitioner and 22.250 liters of illicit liquor was allegedly found in the house of the petitioner. The petitioner is said to have escaped from his house. Apprehending arrest in the said case, petitioner had filed bail application before the I Additional District and Sessions Judge, Kodagu, Madikeri, under Sec. 438 of Cr.P.C. in Crl.Misc.No.120/2023. The said application was dismissed on 26/4/2023. It is under these circumstances, the petitioner is before this Court.