KACHHELA KARSHANBHAI JOJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned APP for the respondent-State has produced a report dated 06.10.2020 under the signature of Police Inspector, Dhanera Police Station, addressing to APP, Gujarat High Court 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 III C.R. No.345 of 2017 came to be lodged with Dhanera Police Station, Banaskantha for the offence under the Gujarat Prohibition Act.