AFZAL YUNUSBHAI MITHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives notice of rule for and on behalf of the respondents. Respondent No.3 is duly served, none appears on his behalf.

(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 I - C.R. No.11198035240610 of 2024 registered with Mahuva Police Station, Bhavnagar for the offence punishable under the Prohibition Act.

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