UMESHBHAI PUNABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Perused the Speaking to minutes filed by learned counsel for the Petitioner.

(2.) The case of the prosecution is that while the police personnel 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 C.R. No. 11215002221362 of 2022 came to be lodged with Anand Town Police Station, Dist. Anand, for the offence punishable under the Prohibition Act.

(3.) Heard learned advocate for the petitioner and learned APP for the respondent State.