MANOJ KUMAR JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed with the following main prayer:-

(2.) It has been submitted that a Criminal Case had been registered against the five persons including the petitioner by the police as Case Crime No. 398 of 2020 under Sec. 60/63 of the U.P. Excise Act, 1910 and under Ss. 419, 420, 467, 468, 471 IPC Police Station Beniganj, District Hardoi. It was alleged by the police that on the basis of information given by the informer, a white coloured car (Swift) was seized with illicit liquor. Two persons were arrested from the car and they informed of the name of the petitioner as owner of the car. The petitioner was arrested, thereafter.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner is the registered owner of Vehicle No. UP 32 HH 5155 (Swift Desire) and his vehicle was not used. A false FIR was registered against him.