NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP has produced a report dated 29.10.2020 under the signature of Police Inspector, Chhotaudepur Police Station, addressing to the Government Pleader, Gujarat High Court, Ahmedabad, 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 C.R. No.III ?61 of 2018 came to be lodged with Chhotaudepur Police Station, Dist ? Chhotaudepur for the offence punishable under the Prohibition Act .