DIGVIJAYSINH DILIPSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned APP for the respondent-?State has produced a report submitted by PSI, Joravarnagar, which is taken on record.

(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 Prohibition / III C.R. No.152 of 2019 came to be lodged with Joravarnagar Police Station, Dist-?Surendranagar for the offence under the Prohibition Act .