APSINH BHAJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned APP waives service of notice of rule for and on behalf of respondent No.2.

(2.) It is the case of the petitioner that petitioner is the owner of the aforesaid vehicle and it is duly registered with the transport department of the Government. He is, therefore, before this Court.

(3.) The case of the prosecution is that while the police personnels were on patrolling, they received a secret information of the vehicle in question carrying liquor and when police authorities intercepted the same, on carrying out the search of the said vehicle, its driver was found carrying liquor without any pass or permit. Therefore, an FIR being C.R. No.11207055200284 of 2020 came to be lodged with Rajgadh Police Station, Dist-Panchmahals for the offence punishable under the Gujarat Prohibition Act.