SUJITKUMAR MANILAL PATEL 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 No.11200011251152 OF 2025 registered with Valsad Rural Police Station, District Valsad for the offence punishable under the Prohibition Act and Bharatiya Nyaya Sanhita.

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