ROHIT CHOUDHARY Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. is for quashing of FIR No. 50 dated 31.12.2011 under Section 61 of the Punjab Excise Act, 1914 registered at Police Station Talwara, District Hoshiarpur, Punjab. According to the prosecution a check barrier was installed by the police near Ramgarh and on checking vehicle bearing registration No. HP -20C -8289, 600 bottles of liquor were seized without carrying the transit permit.

(2.) THE petitioner's case is that the vehicle in question was going from Mehatpur (Una), Himachal Pradesh, to Damtal in District Kangra. The petitioner company is a subsidiary of M/s. Ranger Breweries Ltd. which has a licence to sell the Indian Made Foreign Liquor (IMFL) in Kangra District. The services of New Himachal Goods Truck Owners Union, Mehatpur, District Una, were hired on 30.12.2011 to transport 600 cases of country liquor through the route of MPB Sansarpur as mentioned in Permit Form -32. As per the Permit (Annexure P2) the petitioner could sell IMFL/country liquor wholesale/retail at L -13 in the Kangra District from M/s. Rangar Breweries Ltd., Mehatpur Una to the wholesale premises at M/s. Rangar Breweries Ltd., L -13 Damtal.

(3.) THE allegation against the petitioner is that the Permit (Annexure P2) had expired on 30.12.2011. The proceedings qua imposition of penalty under Section 61(A) of the Punjab Excise Act, 1914 against the petitioner are pending before the Excise & Taxation Officer, Hoshiarpur, as per instructions given by HC Narinder Kumar.