SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for the records in Crime No,51 of 2005 on the file of the respondent police and quash the same. The petitioner has filed the above Criminal Original PETITION No.16966 of 2005 to call for the records in Crime No,51 of 2005 on the file of the respondent police and quash the same.

(2.) THE petitioner has contended that he is a driver and an employee of Deekay Exports Ltd., and the company has a factory at Madukarai, within the limits of Union Territory of Pondicherry. On 13.04.2005, the Government of Pondicherry, through Deputy Commissioner (Excise) in proceedings No.E-2/2003/6984/2005-2006 dated 13.04.2005 issued a permit for release of I.M.F.L goods ie., 30 boxes of 750 m.l. bottles and 300 boxes of 180 m.l. bottles of green leaf grape brandy from the ware house of the factory to the wholesale godown for local sales at Pondicherry. In the said permit, route for the transport vehicle has also been prescribed via Mettupakkam, Embalam, Villianur, Bharathi Street godown.

(3.) FURTHER, the learned counsel, supporting the petitioner's case, has cited the following cases,