LOUIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused No. 3 under Section 438 of Cr.P.C. of Athani Police Station Crime No. 28/2019 relating to C.C. No. 975/2019 alleging offences punishable u/S 32 and 34 of the Karnataka Excise Act, 1965 (for short 'Act'). The Police are making hectic efforts to arrest this petitioner. Therefore, this petition is filed by the accused seeking for anticipatory bail in the event of his arrest, among the other grounds urged therein.

(2.) I have heard the learned counsel for the petitioner and the learned Govt. Pleader for the respondent-State.

(3.) It is stated in the complaint report that on 30.01.2019 at 10.30 p.m. the Sub Inspector of Police, Athani Police Station, who is the complainant, has got credible information about a person being the accused is in illegal possession of illicit liquor in a box in order to sell the same by the side of the Tea Shop near Sankonatti Haddi Krishna Sugar Factory. Later he formed a team consisting of his staff members and went to the scene of crime and watch over the movement of the person and found that two persons were engaged in the sale of illicit liquor in the card board box. Subsequently, the team lead by the PSI at around 11.30 p.m. apprehended the accused namely, Kumar Basappa Dengi. On enquiry he confessed that he do not have any licence in order to sell the liquor which is seized by the PSI.