SMT PUTTATHAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of her arrest for the offences punishable under Sections 32, 34 and 36(B) of the Karnataka Excise Act registered in respondent police station.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.3 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The allegation in the complaint is that when the police were on patrolling duty have received the credible information that one person was loading liquor bottles and pouches to a goods auto from the wine shop of Santhemarahalli. When the said goods auto was proceeding from the wines shop, police have stopped the same and found liquor bottles and pouches and on enquiry, he revealed his name as Kumar and informed that he was taking the liquor bottles and pouches to Chennipura Molle village for selling it to a higher price. Police arrested accused No.1, conducted mahazar and seized liquor bottles. On the basis of the same, case came to be registered for the said offences.