FATMABIBI SAJID BHAI SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives notice of rule for and on behalf of the respondents.

(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 C.R. No.11191011230300 of 2023 registered with DCB Police Station, Ahmedabad City for the offences under the Gujarat Prohibition Act.

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