VIPULBHAI JAMUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) It is the case of the petitioner that petitioner is the owner of the aforesaid muddamal and it is found in the vehicle carrying out the business activity of liquor. He is, therefore, before this Court.

(3.) The case of the prosecution is that while the police personnel were on patrolling, they received a secret information of carrying out the illegal business activity of liquor and when police authorities raided at the place of offence, on carrying out search operation, muddamal was found in the vehicle carrying liquor without any pass or permit and the muddamal came to be detailed. Therefore, an FIR being C.R. No.11210019220639 of 2022 came to be lodged with Ichhapore Police Station, District : Surat for the offence punishable under the Prohibition Act .