AZEET SINGH OBEROY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 5/2008 of Police Station Bhilwara Excise, Distt. Bhilwara for the offence punishable under Sec. 19/54 of the Rajasthan Excise Act.

(3.) Learned counsel for the petitioner has submitted that as per the prosecution story, a truck bearing registration No. DL- 1-GA-5367 was seized by the police on 27/1/2008 while some illicit liquor was being transported in it. In the said truck, co- accused Kashmir Singh and Shobha Ram were apprehended and case under the Rajasthan Excise Act was registered against them. During the course of investigation, the police found that the said truck is registered in the name of the petitioner and, therefore, the police are trying to arrest him.