SHARATH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard and perused the records.

(2.) FIR No.56/2022-23/3103SIE/310307 is registered by the Excise Police, Kundapur sub-Division against the petitioner under Sec. 11, 14, 32(1), 38(A) and 43(A) of the Karnataka Excise Act, 1965.

(3.) It is alleged in the complaint lodged by the Excise sub-inspector, Kundapur sub-Division, Kundapura that a credible information was received on 4/5/2023 at about 6.10 p.m. that the petitioner is illegally transporting liquor in his auto rickshaw bearing registration No.KA-20- AB-3728. Near Nandi poultry farm in Asodu Village the said autorikshaw and 8.100 litres of illicit liquor and 23.400 litres of beer were seized.