LOKESH N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 438 of Cr.P.C praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.22/2018-19/2506SIE2/250606 of Malavalli Excise Police, Malavalli for the offences punishable under Sections 11, 14, 32, 38-A, 43-A of Karnataka Excise Act, 1965.

(2.) I have heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Leaned counsel for the petitioner is absent.

(3.) The gist of the complaint is that on 23.10.2018, the complainant police and his staff were on patrolling duty. At that time, a car bearing Regn. No.KA-51/MB-8280 came from Bengaluru towards Malvalli and immediately they intercepted the said car and after physical verification, they noticed a wooden box of liquor bottles and when the same was checked, it was found 12.135 liters of liquor in the bottles and five persons were traveling and they produced the bill of supply No.1139B101816859 of SLV Fabricators, which is issued by the Metro Cash and Carry India Ltd. Konanakunte, Bengaluru and they also stated that they are carrying the liquor for their personal use. A case has been registered.